- (1.) RFA No.309/1980. CM APPL.No.8402/2004
(2.) THIS is an application under Section 340 Cr.P.C. Learned counsel for the applicant seeks permission to withdraw the present application. The application is dismissed as withdrawn. CM APPL. No. 1730/2003 This is an application for filing and placing on record amended memo of parties as per Supreme Court record. There is no objection to the present application. The same is allowed subject to all just exceptions. It is accordingly disposed of. CM APPL. No. 2179/2003 & 2180/2003 These are applications under Order XXII Rule 4 and under Section 5 of the Limitation Act for bringing on record the legal representatives of appellant No.29(a). No reply to these applications has been filed. Learned counsel for the non -applicants state that the application may be allowed for the purpose of deciding the present appeal and without admitting that the original appellant had any right, which has been inherited by the legal representative. In view of the statement made, the applications are allowed and legal representatives of appellant No.29(a) are brought on record.
(3.) THE applications stand disposed of. CM APPL.No.892/2003;