MAJISTAR CHOUDHARY Vs. JITU CHOUDHARY

JUDGEMENT

(1.) THIS interlocutory application has been filed for substituting the heirs of deceased opposite party no. 11, Gutani Choudhary who died on 23.7.2006 and also the deceased opposite party 19 Harishankar Choudhary who died on 16.8.2006 during the pendency of this civil revision application.

(2.) AFTER hearing learned counsel for the parties, it is directed that the name of opposite party no. 11, Gutani Choudhary and opposite party no. 19, Harishankar Choudhary shall be expunged and in their places their heirs and legal representatives as stated in paragraph nos. 2 and 3 of the application are directed to be substituted.

(3.) ON merit, heard Mr. Deen Bandhu Singh, learned counsel for the petitioners and Mr. Chandra Kant, learned counsel for the opposite party no.1.