STATE OF BIHAR Vs. MD. NAJIMUDDIN

JUDGEMENT

(1.) In this L.P.A., learned counsel for the respondent Mr. Ashok Kumar Chaudhary submitted on instruction that some of the respondents have died during pendency of the L.P.A., therefore, necessary substitution application is required to be filed.

(2.) In the result, L.P.A. No. 973/2016 is de-linked with other matters and respondents' counsel is permitted to file interlocutory application within four weeks in bringing the legal heirs of the concerned deceased respondents.

(3.) Matter is being adjourned from time to time for more than thirty times. On 18/1/2023 the following order was passed.