ANUBHA RAWAT CHOUDHARY, J. - (1.) The present interlocutory application has been filed for substitution of petitioner no.2 who has expired on 22.12.2017 during the pendency of this case. Counsel for the petitioners further submits that the petitioner no.1 is the son of the deceased petitioner no.2 and petitioner no.3 is the wife of the petitioner no.2 and accordingly, the name of petitioner no.2 be deleted from the cause-title as his interest devolves upon petitioner nos.1 and 3.
(2.) Counsel for the respondents has no objection to the prayer made by the counsel for the petitioners in I.A. No.2774 of 2018 and accordingly, I.A. No.2774 of 2018 is hereby allowed.
(3.) Counsel for the petitioners is directed to delete the name of petitioner no.2 in red ink during the course of the day. W.P.(C) No.3108 of 2017 ;