JUDGEMENT
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(1.) I.A. no.1904 of 2015 has been filed by appellant no.10 - Chamber Singh Munda under Order 22 Rule 4 read with section 151 of the Code of Civil Procedure with a prayer to substitute the legal heirs and representatives of respondent no.16 -Bonga Munda, who died on 23.01.2015 leaving behind his legal heirs and representatives whose names and addresses are described in paragraph -3 of this application.
(2.) Since this application has been filed in time, the same stands allowed. The legal heirs and representatives of deceased respondent no.16 are permitted to be substituted as respondent nos. 16(a) and 16(b) and for that counsel for the appellants shall do needful and incorporate the names of those respondents in the cause title page of memo of appeal.
(3.) I.A. no.1904 of 2015 stands disposed of.;
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