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Calcutta High Court (Appellete Side)

Represented By The Sebait S.N.Dinda vs Sri Sri Iswar Nilkantha Mahadev Jew ... on 15 May, 2024

                              SA-151 of 2019



15.05.2024

Item no.8 Court No.50 Sri Sri Iswar Nilkantha Mahadev Jew Thakur represented by the Sebait S.N.Dinda Vs Sri Sri Iswar Nilkantha Mahadev Jew Thakur represented by the Sebait B. Dinda & Ors Mr Golam Karim Choudhury, Mrs. Tahamina Khatun, Sk. Mustak Ali, Ld. Advocates appear for the sole appellant.

The Ld. Advocate for the sole appellant submits that an application being CAN-2/2024 dated 20.02.2024 for substitution of legal heirs consequent to the death of the sole appellant Sri Satyendra Nath Dinda on 15.12.2023 has been filed and that be allowed.

Perused the office report dated 08.04.2024/10.05.2024.

CAN-2/2024 is taken up for hearing this day. It appears from the said office report that the said application was filed by the Ld. Advocate for the sole appellant consequent to the death of the sole appellant Sri Satyendra Nath Dinda and praying for bringing his legal heirs in place and stead of the said deceased sole appellant.

The application being CAN-2/2024 is within time and in accordance with law therefore the sameis allowed and stands disposed of.

Let the legal heirs of the deceased sole appellant be substituted as appellant nos.1(a)-1(g) as per the averment made in the said application.

The department is directed to amend the cause title of the Memorandum of appeal accordingly.

It further transpires from the said office report that the T.C.R in connection with T.A-08/2016 & T.S-242/1999 have been sent down to the Ld. Civil Judge (Senior Division), Haldia, Purba Medinipur vide memo no.1560 S dated 26.07.2023 for necessary correction. But, neither any information nor any corrected T.C.R has yet been received by the department.

Continued in Page 2 2 In view of the above facts and circumstances, a reminder be sent immediately to the Ld. Civil Judge (Senior Division), Haldia, Purba Medinipur for retransmission of the corrected T.C.R to this Hon'ble Court within two weeks from this date positively.

[Nabanita Ray] Registrar Administration (L&OM)