AI Structured Summary
Not yet generated for this judgment
Judgment
Biswajit Palit, J
Learned Counsel, Mr. Ratan Datta along with Learned Counsel, Ms. Saswati Nag appeared on behalf of the applicants. Learned Counsel, Mr. Dalit Kalai is present on behalf of respondent Nos.1, 3 and 6.
This application is filed under Order I Rule 10 of CPC for striking out/deleting the name of respondent No.4, Sri Maran Debnath from the cause title of the connected second appeal bearing RSA No.31 of 2024.
It is submitted by Learned Counsel for the applicants that the legal heir of respondent No.4, Sri Maran Debnath has already been incorporated as respondent No.2 namely, Sri Gautam Debnath in the cause title of the connected second appeal.
Accordingly, the interlocutory application stands allowed and disposed of. The name of respondent No.4 be struck off from the cause title of the connected second appeal.