Calcutta High Court (Appellete Side)
Satish Chandra Nag & Sons vs Smt.Narbada Devi Gupta on 24 March, 2017
Author: Mir Dara Sheko
Bench: Mir Dara Sheko
1 24.03.2017 kc. 39 C.O.973 of 2016 Satish Chandra Nag & Sons vs.Smt.Narbada Devi Gupta Mr. T. N. Halder ....for the petitioners Ms. Samapti Roy ... for the opposite party It is submitted by Ms. Samapti Roy, learned advocate for the sole opposite party that the sole plaintiff/opposite party Smt. Narbada Devi Gupta died on 26th January, 2017. Ms. Roy also apprised the Court that the step for substitution has already been undertaken in the suit. Therefore, learned counsel for the opposite party is directed to supply the heirs details of the deceased Smt. Narbada Devi Gupta who are supposed to be substituted also in this revisional application within two weeks from this day and in turn, the learned counsel for the petitioner shall incorporate necessary corrections to record those substituted heirs in the cause title of the revisional application in the department within one week thereafter.
Since learned Counsel Ms. Roy also submitted that she may be engaged to represent those substituted opposite parties in this revisional application, she is given liberty to furnish vokalatnama accordingly on behalf of those substituted heirs of Smt. Narbada Devi Gupta, since deceased, in the department within the aforesaid stipulated period.
2
On completion of such exercise, the department shall place the record to be listed on 19th April, 2017.
(MIR DARA SHEKO,J.)