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Judgment
7 paragraphs · 140 wordsMeenakshi Madan Rai, J
The Appellant has filed I.A. No.05 of 2021, which is an application under Order XXII Rule 2 read with Section 151 of the Code of Civil Procedure, 1908, seeking substitution of legal heirs and successors of Respondent No.2.
The Respondent No.1 has no objection to the application filed by the Appellant.
None present for Respondents No.2 to 5.
It appears that on the last date, Counsel for the Appellant had sought time to take steps as the Death Certificate of Respondent No.2 was yet to be obtained. No Death Certificate is attached to the I.A.
Let the Appellant take steps subject to payment of costs of Rs.2,000/- (Rupees two thousand) only, to the account of the Sikkim State Legal Services Authority to be utilized for the welfare of children in Child Care Institutions.
List on 29.03.2022.