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Judgment
4 paragraphs · 93 wordsMeenakshi Madan Rai, J
As ordered by this Court on 10-12-2024, necessary steps have been taken by the Registry by inserting the names of the Respondents No.1A, 1B and 1C, in the cause title as they have substituted the deceased Respondent No.1.
Mr. Rahul Rathi, Learned Counsel on the last date had undertaken to file his Vakalatnama for the substituted Respondents No.1A, 1B and 1C and has done so. The substituted Respondents No.1A, 1B and 1C are also present in person today.
List for hearing on 15-04-2025 as found convenient by the parties.