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Judgment
7 paragraphs · 96 wordsS. Datta Purkayastha, J
Heard learned counsel of both sides.
Mr. Samar Das, learned counsel appearing for the applicant, submits that the applicant's mother is required to be added as a respondent in this case, as the applicant is claiming family pension upon the death of his father and during the lifetime of his father, the mother was judicially separated from him.
Considered.
Prayer is allowed.
Registry is to incorporate the name and address of the newly added party in the cause title of the writ petition as respondent No.6.
Interlocutory application is, accordingly, disposed of.