PRAVEEN WILSON HERBERT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioners is permitted to correct the description of petitioner no. 2.

(2.) It is submitted by the learned counsel for the petitioners that during the pendency of the writ petition, petitioner no. 6 left for heavenly abode and his name be expunged from the array of parties.

(3.) As requested by the counsel for the petitioners, let the name of deceased petitioner no. 6 be expunged from the records of this case.