NIRMAL KUMAR PRADHAN Vs. ARUNA GURUNG

JUDGEMENT

(1.) An application for substitution under Order XXII Rule 4 (1) read with sec. 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicant.

(2.) Mr. Amrit Kumar Gurung desires to substitute Late Aruna Gurung, sole respondent in the present case. Mr. Sudesh Joshi, learned counsel for the appellant desires to file a response to this application. Four weeks to do the same is granted. Mr. Rahul Rathi, learned counsel for the respondent desires to file a Vakalatnama in favour of Mr. Amrit Kumar Gurung during the course of the day. Permitted.

(3.) List on 14/12/2022.