NAGAR PALIKA PILIBANGA Vs. SURENDRA KUMAR

JUDGEMENT

(1.) In the present matter, an application under Order 22 Rule 10A read with Sec. 151 of the Code of Civil Procedure was preferred on behalf of the applicant on 22/2/2021 after serving a copy of the same on counsel appearing for the appellant.

(2.) Vide the said application, it was informed that the sole respondent Surendra Kumar has expired on 3/2/2019.

(3.) Vide order dtd. 16/3/2021, the said information was taken on record and time was granted to learned counsel for the appellant to take appropriate steps.