MONICA LAMBA GRISHMA Vs. VIPUL MEHTA

JUDGEMENT

(1.) I.A. No.6377 of 2024 has been filed for expunging the name of appellant no.2 from the array of the appellants, who has left for his heavenly abode on 27/4/2024.

(2.) Learned counsel for the appellants submits that the death certificate is annexed at Annexure-A to the said I.A. and the wife of appellant no.2 is already made appellant as appellant no.1 in this appeal.

(3.) Learned counsel for the sole respondent is present and he has got no objection if the said I.A. is allowed.