BHARAT PRASAD; DINESH KUMAR RAI; UMESH KUMAR, SONS OF LATE DHANESHWAR RAI AND NIRMAN RAI S/O OF LATE RAM DHYAN RAI Vs. STATE OF BIHAR AND ORS

JUDGEMENT

(1.) . IA. No. 1497/2006 has been filed on behalf of the petitioners for expunging the name of the petitioner No. 1, Dhaneshwar Rai, who died on 21.9.2005, leaving behind him the heirs and legal representatives, as described in paragraph 1 of this interlocutory application.

(2.) Heard learned Counsel for the petitioners, learned for the State and learned Counsel appearing on behalf of the respondents No. 5 and 6.

(3.) The respondents have not raised any objection to the aforesaid interlocutory application. I.A No. 1497/2006 is, thus, allowed. Let the name of the deceased petitioner No. 1, Dhaneshwar Rai be expunged from the array of parties and in his place the names of his heirs and legal representatives, as described in paragraph 1 of the interlocutory application be substituted.