HASMAT KHATOON Vs. AMIN MIAN

JUDGEMENT

(1.) LEARNED counsel for the petitioners submits that petitioner no. 1. has died during the pendency of this revision on 8.2.2005 leaving behind his widow and two sons, whose details are given in paragraph -2 of the application.

(2.) LET the name of petitioner no.1, Md. Nurul Haque, be expunged and in his place the name of his heirs be substituted. The Vakalatnama of the newly added petitioners is already on record.

(3.) IN spite of repeated notices, no one has appeared on behalf of the opposite parties.