HARISH TANDON,J. - (1.) This application for substitutions having already been allowed vide order dated 16th December 2011 no further order need be passed in this application.In Re : C.A.N. 3765 of 2011
(2.) Learned Advocate, appearing for the petitioners, submits that he does intend to [press this application.
(3.) In view of such submission, this application, being C.A.N. 3765 of 2011, is dismissed as pressed.In Re : C.O. 203 of 2006;