RAM UCHIT RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State as well as learned counsel appearing on behalf of the respondent no. 5.

(2.) I.A. No. 5868/2008 has been filed for expunging the name of the sole petitioner, namely, Ram Uchit Rai, who died on 10.12.2007, leaving behind his legal representatives as described in paragraph 2 of the aforesaid interlocutory application. No objection is raised on behalf of the respondents.

(3.) The aforesaid I.A. No. 5868/2008 is, thus, allowed. Let the name of the deceased sole petitioner, namely, Ram Unchit Rai be expunged from the array of parties and, in his place, the names of his legal representatives as described in paragraph 2 of the aforesaid interl9cutory application be substituted.