AI Structured Summary
Not yet generated for this judgment
Judgment
Ananda Sen, J
I.A. No. 3934 of 2021
By filing this interlocutory application, prayer has been made to delete the name of appellant no. 1 namely, Punya Brata Palit, who expired on 01.04.2021. It has also been mentioned in the petition that the surviving legal heirs of deceased appellant no. 1 is already on record as appellant no. 2.
Counsel appearing for the respondent submits that he has no objection if this interlocutory application is allowed.
Considering the submission of the parties, this interlocutory application is allowed. Let the name of appellant no. 1 Punya Brata Palit be deleted from the cause title.
Necessary correction in the cause title of the main appeal is to be carried out by the counsel for the appellant in course of the day in 'red ink.
I.A. No. 3934 of 2021 stands allowed.
S.A. No. 37 of 2015
List this appeal under the heading 'for Admission'.