Manoj Kumar Gupta, J. - (1.) Ref:- C.M. Abatement Application No.329672 of 2013
(2.) Heard counsel for the parties.
(3.) Respondents no.4 and 5 have filed the application stating that petitioner no.3 had died long back but his heirs and legal representatives having not been brought on record, the instant petition has abated and be dismissed accordingly.;