- (1.) Special leave granted.
(2.) Heard learned counsel for the parties.
(3.) In this appeal the appellants have impugned the order of the High Court of Judicature at Patna in LPA No. 829 of 1998 dated 23-11-2000 whereby a division bench of the High Court affirmed the order of a learned single Judge in First Appeal No. 165 of 1976 dated 5-2-1998, dismissing the application for substitution of legal representatives of appellants 1(d) and 1(e). consequently, the first appeal was also dismissed as being incompetent in the absence of the legal representatives of the aforesaid appellants.;