MOHIT KR. MAJI Vs. UNION OF INDIA

JUDGEMENT

(1.) IA No.CAN 3 of 2023 is an application for substitution. Appellant no.1 expired on October 30, 2023. He is to be substituted by the person named in paragraph 4 of the application.

(2.) IA No.: CAN 3 of 2023 is allowed as prayed for.

(3.) Advocate-on-record for the appellants will carry out necessary amendments in the memorandum of appeal and other cause papers.