JANARDAN PRASAD SINGH Vs. SMT. TARA DEVI

JUDGEMENT

(1.) - Learned counsel for the opposite party no. 1 has submitted that opposite party no. 2 has died during the pendency of this application.

(2.) Learned counsel for the petitioner has, in response, prayed to expunge the name of the opposite party no. 2 Harihar Prasad Chaudhary, stating that his widow is already on record as opposite party no. 1.

(3.) In this view of the matter the name of the opposite party no. 2 Harihar Prasad Chaudhary, as prayed, is expunged from the revision application after taking notice of the fact that the one of his heirs is already on record as opposite party no. 1.