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Judgment
Heard Mr. L. Khyriem, learned counsel for the applicant, who has submitted that in course of these proceedings, the original respondent No. 1, Shri. Sant Kumar Bajoria has expired on 02.09.2026, copy of the death certificate issued by the Medical and Health Officer, In-charge of State Dispensary, Registrar (Birth & Death), Rynjah State Dispensary has been annexed in this application as Annexure-A.
In view thereof, the learned counsel prays that necessary substitution may be made in place of the deceased respondent, Shri. Sant Kumar Bajoria by Shri. Rohit Bajoria, who is the son and legal heir as well as the legal representative of the deceased respondent in FA. No. 7 of 2023.
Mr. H.L. Shangreiso, learned Sr. counsel assisted by Ms. D. Lyngdoh, learned counsel for the opposite party No. 1 and Mr. N.D. Chullai, learned AAG assisted by Mr. J.N. Rynjah, learned GA for the opposite party No. 3 have no objection to the prayer made in this application.
Accordingly, prayer is allowed. The deceased respondent is hereby substituted by Shri. Rohit Bajoria and the same is accordingly brought on record as respondent No. 1 in FA. No. 7 of 2023.
Applicant is directed to take steps for amendment of the cause title in FA. No. 7 of 2023.
Misc. Case disposed of.