MOST. KALAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The learned counsels for the parties are present.

(2.) This petition has been filed by the opposite party pointing out certain discrepancy in the name of the substituted legal heirs of opposite party nos.10 and 38.

(3.) The learned counsel for the petitioners has submitted that I.A. No.11506 of 2024 was allowed after hearing the learned counsel for the opposite parties, who had submitted on 11/7/2025 that the names of legal heirs and successors of opposite party no.10 has been rightly mentioned in I.A. No.11506 of 2024. Further by the same order dtd. 11/7/2025, I.A. No.8440 of 2022 was allowed in connection with substitution of opposite party nos.15 and 38 recording that the learned counsel for the opposite parties had no objection to the prayer for substitution.