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Judgment
6 paragraphs · 95 words
Sanjay Kumar, CJ
By way of this miscellaneous case, the petitioner in the CRP seeks substitution of the legal representatives of deceased respondent No. 1.
Notice having been ordered and served upon the proposed legal representatives, no one appears for them.
Mr. L. Seityandra, learned counsel, appearing for respondent Nos. 2 & 3, states on instructions from his clients that the said LRs are not interested in contesting this matter.
MC(CRP(CRP Art.227)) No. 59 of 2022 is accordingly ordered.
Registry is directed to carry out necessary corrections in the cause title of the main case.