SALINA RAHMAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Seen the application for substitution of the petitioner No. 10 (Shri (L) R.S. Rumnong) who is stated to have expired on 15.12.2020. Ms. S. Rahman, learned counsel for the applicant/petitioners prays that his wife, Smti Morialda Kharmawphlang be substituted in his place.

(2.) Though there are some technical defects in the application for substitution, however, since Ms. S. Rahman, learned counsel for the applicant/petitioners is herself representing all the petitioners, the instant application is allowed and the name of Smti Morialda Kharmawphlang is directed to be substituted in place of the petitioner No. 10.

(3.) Cause title be corrected accordingly.