Calcutta High Court (Appellete Side)
Ayes Kanti Ghosh vs Mrinal Kanti Ghosh & Ors on 25 November, 2011
Author: Harish Tandon
Bench: Harish Tandon
1 Sl/ 25.11.11 C.O. 117 of 2005 42 ac Ayes Kanti Ghosh
-vs-
Mrinal Kanti Ghosh & Ors Mr. S. Banik ... For Petitioner Mr. Sadananda Ganguly ... For Opposite Party No. 1 In Re : C.A.N. 6562 of 2011 Learned Advocate for the plaintiff/opposite party no. 1 submits that the opposite party no. 8 has expired during pendency of this revisional application. He further submits that his client has already taken out application for substitution before the trial Court.
The plaintiff/opposite party no. 1 is directed to furnish the names of the heirs and legal representatives of the said deceased opposite party no. 8 as well as the date of death of the opposite party no. 8 by Tuesday (29.11.2011).
Learned Advocate for the petitioner is directed to take steps for substitution of the heirs and legal representatives within a fortnight from date.
Matter to appear after a fortnight.
(Harish Tandon, J.)