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Judgment
8 paragraphs · 142 wordsMeenakshi Madan Rai, J
Learned Counsel for the Applicant has submitted an application for substitution of the deceased Respondent Ms. Sukmit Thapa by one Ms. Sunita Pradhan, who is her legal heir. That, the sole Respondent Ms. Sukmit Thapa passed away on 10-05-2023. The Death Certificate issued by the Government of Sikkim, Department of Health Care, Human Services and Family Welfare, Municipal Corporation, Gangtok, has also been submitted to fortify his submission. A birth certificate of Ms. Sunita Pradhan, the legal heir of Ms. Sukmit Thapa, issued by the Government of West Bengal, Department of Health and Family Welfare, has been also annexed.
In the circumstance, the application is allowed.
Registry to take necessary steps for substitution.
I.A. No.03 of 2024 stands disposed of.
Issue Notice to the substituted Respondent Ms. Sunita Pradhan.
Requisites be filed within three days.
List on 24-06-2024.