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Judgment
6 paragraphs · 106 words
Sanjay Kumar, CJ
Heard Mr. T. Momo, learned counsel, appearing for the applicant in MC(CRP(CRP Art.227)) No. 59 of 2022.
Mr. L. Diko, learned counsel, appearing for respondent Nos. 2 & 3, states that he has no objection to the substitution of the legal representatives of deceased respondent No. 1. Similar statement is made by Mr. S.M. Fariz, learned counsel, appearing for respondent No. 4.
Notice to the proposed respondents, shown as LR Nos. (i) to (v).
Steps shall be taken for effecting service of notice upon them by speed post for the date fixed and proof of such service shall be filed.
Post on 30-01-2023.