LAWS(PAT)-2009-9-29

ABDUL RAQUIB Vs. STATE OF BIHAR

Decided On September 16, 2009
ABDUL RAQUIB Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) REG . I.A. No. 6033/2009: This interlocutory application has been filed for expunging the name of respondent no. 6, Bibi Khudeja, who had died on 9.7.2007, and for substituting her legal representatives, as described in paragraph 2 of this application.

(2.) MR . Uday Bhanu Roy, learned counsel appears on behalf of Respondent No. 4 and Mr. Bijay Kanl Mishra, learned counsel appears on behalf of the proposed legal representatives of the deceased respondent no. 6 as I.A. No. 5787/2007 has also been filed on their behalf for the same purpose.

(3.) NONE of the respondents have raised any objection to the aforesaid I.A. No.6033/2009.