MOHD. DIN Vs. STATE

JUDGEMENT

(1.) By way of this application, the petitioners/applicants herein are seeking leave of this Court to bring on record legal representatives of deceased petitioner, namely, Mohd. Din in the instant petition.

(2.) Learned counsel for the respondents is not averse to the application filed by the petitioners/applicants.

(3.) For the reasons stated in the application coupled with the submissions made at Bar, same is allowed and the legal representatives of deceased petitioner, details whereof have been mentioned in paragraph-3 of the application, are brought on record.