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Judgment
5 paragraphs · 142 wordsBiswajit Palit, J
Learned Counsel, Mr. Subham Majumder appeared on behalf of the applicant-appellant.
The present interlocutory application under Order XXII Rule 3 of the Code of Civil Procedure, 1908 is filed by the legal heirs of the applicant-appellant, Sri Bidhu Bhusan Nath for substitution of the applicant-appellant from the connected second appeal on the ground that he has expired on 16.04.2025 leaving behind them as the only legal heirs to succeed to his property as per law of inheritance and succession. Along with the application a copy of the death certificate of Sri Bidhu Bhusan Nath is enclosed.
It is reported at the Bar that Learned Counsel, Mr. G.K. Nama will be out of station for certain period. An intimation has also been given to this Court regarding his absence.
In view of this, let the matter be listed on 20.08.2025.