MADHU Vs. B N SUKLA

JUDGEMENT

(1.) THE 1st Respondent / 1st Defendant is reported to have expired.

(2.) THE Learned Counsel for the Appellants/Plaintiffs 2 to 4 informs this Court that the Learned Counsel for Appellants has addressed a RPAD letter dated 26.02.2010 to the 1st Appellant/ 2nd Plaintiff's wife but the said letter has been acknowledged. But as on date they have not received any further intimation / instructions. As seen from the said letter, the 1st Appellant/ 2nd Plaintiff's wife has been directed to get in touch with the Learned Counsel for the Appellants immediately with details of the death of the 1st Respondent and to furnish a list of his Legal Representatives etc., for filing necessary petitions.