Calcutta High Court (Appellete Side)
(Omdc) vs Soumyendra Kishore Roy Chowdhury & Ors on 4 July, 2024
04-07-2024
Item no.5 CD
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Subrata
(Commercial Division)
Bhattacharyya
AR(C)
FAT No.58 of 2022
The Orissa Minerals Development Company Limited
(OMDC)
-vs-
Soumyendra Kishore Roy Chowdhury & Ors.
with
CAN No.5 of 2024
and
CAN No.6 of 2024
Mr. Swarup Banerjee
Mr. H.C. Yadav
Mr. Subham Biswas
Mr. Vivek Raj ...for the appellant
Mr. Sanjib Kumar Mal
Mr. Raja Xavier
Mr. Sapatarshi Kumar Mal ...for the respondents
CAN No.6 of 2024
This is an application for recording the death of the respondent no.1 on 18th June 2024 and for substituting his legal heirs in his place and stead.
We allow this application by passing an order in terms of prayer (a) of the petition.
We direct the department to effect the substitution/amendment in the memorandum of appeal and in all other cause papers relating to the appeal within two weeks of communication of this order.
Advocate-on-record for the appellant shall serve copies of the paper book on the substituted respondents within two weeks of their being substituted as 2 respondents in the record of this court.
CAN No.5 of 2024Having heard learned advocates appearing for the parties, we allow this application by passing an order in terms of prayer (a) thereof.
There should be compliance with this order within three weeks of communication thereof.
List the appeal for hearing on 1st August 2024.
[I.P. Mukerji, J] [Biswaroop Chowdhury, J]