STATE OF JHARKHAND Vs. ARUN KUMAR SINHA

JUDGEMENT

(1.) With consent of the parties, hearing of the matter was done through video conferencing and there was no complaint whatsoever regarding audio and visual quality.

(2.) This Interlocutory Application has been filed on behalf of the respondents for substitution of respondent no. 4-Vyas Deo Pandey @ Vyas Dev Pandey who is stated to have died on 03.07.2019 during pendency of the instant appeal.

(3.) From perusal of record, it appears for the self-same prayer, earlier I.A. No. 4889 of 2020 was filed by the respondents, which was allowed vide order 21.09.2020 and the name of respondent no. 4- Vyas Deo Pandey @ Vyas Dev Pandey was directed to be expunged from the array of respondents and his heirs and legal representatives, as described in paragraph 6 of the substitution petition, were directed to be substituted in his place.