MAVJIBHAI B LUTYA Vs. PANCHAL MANILAL LAKHUBHAI

JUDGEMENT

(1.) MR.Vyas, learned Counsel appears for the appellants and states that the appellant No.1 has expired and appellant No.2 is present. He further states that he may be permitted to delete appellant No.1 and he also seeks permission to delete respondent No.3, who has also expired. He further states, under the instructions of his client, who is said to be present in the Court namely; appellant No.2, that in view of the order dated 27.10.2010, he seeks permission to withdraw the LPA.

(2.) PERMISSION granted. Disposed of as withdrawn. I.R., if any, shall stand vacated.