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Judgment
9 paragraphs · 214 wordsSanjay Kumar Dwivedi, J
By the order dated 13.12.2024, notice was issued upon the proposed legal heirs/successors of the O.P.No.5 in I.A. No.249 of 2024.
I.A. No.249 of 2024 has been filed for substitution of the names of legal heirs/successors of the O.P.No.5 and for deletion of the name of O.P.No.3.
Pursuant to the notice Mr. Prabhat Kumar Sinha the learned counsel submits that he is in receipt of the Vakalatnama on behalf of the proposed legal heirs/successors of the O.P.No.5 and he has got no serious objection if the said I.A is allowed.
Learned counsel for the petitioner submits that so far as the O.P.No.3 is concerned, his legal heirs and successors are already on record as O.P.Nos.1,2 and 7 and in view of that, he seeks permission to delete the name of O.P.No.3.
In view of above, the prayer made in the instant I.A is allowed and the instant I.A stands disposed of.
Learned counsel for the petitioner will array the legal heirs/ successors of the O.P.no.5 in course of the day.
Learned counsel for the petitioner is also permitted to delete the name of the O.P.No.3 from the array of cause title.
Let this matter appear under the appropriate heading after two weeks.