Tripura High Court
Unknown vs For The on 7 December, 2022
Author: S.G.Chattopadhyay
Bench: S.G.Chattopadhyay
1
HIGH COURT OF TRIPURA
AGARTALA
IA 1 of 2022
In RSA No. 39 of 2022
BEFORE
HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY
For the Appellant(s) : Mr. P.Chakraborty, Adv.
Ms.S.Debnath, Adv.
For the Respondent(s) : Mr.Victor Ghosh, Adv.
ORDER
07.12.2022 By means of this petition filed under Order 1 Rule 10 (2) of CPC the appellant petitioner wants to substitute the legal heirs of the deceased respondent No.3 in RSA 39 of 2022. It is submitted by Mr.P.Chakraborty, learned counsel appearing for the appellant petitioner that only after filing the appeal, the appellant petitioner had come to know that Sri Prafulla Ghosh, respondent No.3 in RSA 39 of 2022 died before the appeal was filed. It is so stated in paragraph 3 of the application. Counsel appearing for the other side does not raise any objection against the application made by the appellant petitioner.
The same stands allowed and disposed of.
JUDGE Saikat Sarma