Calcutta High Court (Appellete Side)
Apeejay Infra-Logistics Private ... vs Ramkrishna Bhakta & Ors on 6 May, 2022
Author: Sugato Majumdar
Bench: Sugato Majumdar
06.05.2022 Court No.32 Item No.1 AP CO 1424 of 2012 Chief Operating Officer, Apeejay Infra-logistics Private Limited Vs. Ramkrishna Bhakta & Ors.
Mr. Chayan Gupta Mr. Raja Baliyal Mr. Rajarshi Ganguly ... For the Petitioner.
Affidavit of service filed on behalf of the petitioner is taken on record.
Another affidavit is filed on behalf of the petitioner/defendant No.2 in the suit praying for deletion of the name of the opposite party/plaintiff No.5 in the suit from the array of the cause title of the present application since the names of the legal hairs are not available to the petitioner to be substituted.
Let the prayer be allowed. Name of the opposite party/plaintiff No.5 be deleted from the array of cause title of the present application under Article 227 of the Constitution of India. Necessary steps may be taken by the department in this regard.
Let this matter be listed under the heading 'To be Mentioned' on the next date.
(Sugato Majumdar, J.)