Calcutta High Court (Appellete Side)
Amit Kr. Roy & Ors vs Smt. Sukti Sanyal & Ors on 12 May, 2022
12.05.2022
SL No.81
Court No.8
(gc)
FA 204 of 2019
With
CAN 2 of 2022
With
CAN 3 of 2022
Amit Kr. Roy & Ors.
Vs.
Smt. Sukti Sanyal & Ors.
Mr. Gopal Chandra Ghosh,
Mr. Om Narayan Rai,
..for the appellants.
Mr. Sanjay Mukherjee,
...for the Respondents.
Re: CAN 2 of 2022 With CAN 3 of 2022 These two applications are by one of the surviving co- executors for substituting his name in place and stead of respondent No.1/executrix, Smt. Sukti Sanyal, who died during the pendency of the appeal. The name of the respondent No.1 be deleted.
The department shall carry out the necessary amendment in the memorandum of appeal and the connected applications within two weeks from date. Accordingly, the applications being CAN 2 of 2022 and CAN 3 of 2022 stand disposed of.
Re: FA 204 of 2019 The special messenger cost deposited out of time may be accepted.
2The department is directed to carry out the other directions for bringing the L.C.R and preparation of the paper books.
Liberty to mention after paper books are filed. (Sugato Majumdar, J.) (Soumen Sen, J.)