MANJU RANI Vs. SHIV PROPERTY DEALER

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stand disposed of.

(3.) Learned counsel for the petitioner informs that both the respondents have expired and applications for substitution of their legal representatives are pending disposal and the legal representatives are yet to be substituted. It is also informed that the notices to the legal representatives of the deceased respondents have remained unserved.