SANTOSH KUMAR BASIN Vs. MD.MUKHTAR AHMAD

JUDGEMENT

(1.) Learned counsel for the Petitioners submits that in view of order dated 3.5.2011 an interlocutory application for substituting the heir of Petitioner No. 1 who died on 1.3.2011 being LA. No. 3510 of 2011 has already been filed.

(2.) Perused the said LA. the Respondent has no objection to the prayer made in the LA.

(3.) It appears that power on behalf of the proposed substituted Petitioner No. 1 is also enclosed with the said LA.