DEEPALI PARAG PANDE Vs. 3RD JT. CIVIL JUDGE

JUDGEMENT

(1.) Shri Vaishnav, learned counsel for the petitioner submits that though the respondent no.2 is shown to have passed away, the petitioner as well as the respondent nos.3 and 4 are the only legal representatives, considering which, the matter can be proceeded ahead.

(2.) Heard Shri Vaishnav, learned counsel for the petitioner. None appears for the respondents, though served. At the outset, learned counsel for the petitioner seeks leave to delete the name of respondent no.2.

(3.) Leave is granted. The name of respondent no.2 be deleted from the array of the respondents. The deletion be carried out forthwith.