Managing Director Bihar State Industrial Development Corporation & Anr vs Laxmi Narayan & Ors

In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 10:30 A.M. onwards. They have no complaint in respect to the audio and video clarity and quality.

The instant Interlocutory Application has been filed for substitution of the name of the respondent No.1 namely Laxmi Narayan, who died in the year, 2016 during the pendency of this writ petition.

Learned counsel for the petitioner submits that the respondent No.1 namely Laxmi Narayan has already died in the year, 2016, leaving behind his legal heirs/representatives namely Laxmi Devi, Nand Kishore, Jugal Kishore and Shashi Kishore as mentioned in para No.4 of the instant interlocutory application and in the interest of justice and proper adjudication of the case, their names may kindly be substituted in place of respondent No.1.

Learned counsel for the respondents has no objection to such prayer.

Having heard the learned counsel for the parties and on being satisfied with the grounds taken in para No.2 onwards of the instant Interlocutory Application, the learned counsel for the petitioner is permitted to delete the name of respondent No.1 and in his place, name of his legal heirs namely, Laxmi Devi, Nand Kishore, Jugal Kishore and Shashi Kishore as mentioned in Para 4 of the said interlocutory application be substituted, within a period of two weeks'.

Accordingly, I.A. No.6627 of 2019 stands allowed.

W.P.(L). No. 3274 of 2016 Mrs. Richa Sanchita, learned counsel appearing on behalf of the petitioner submits that earlier Mr. Sachin Kumar, Advocate was appearing in the instant case and now, he has been appointed as Government Advocate, the file has been handed over to her and as such, she prays for some time to get ready in the matter.

Prayer is allowed.

Put up this case after six weeks'.