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Judgment
7 paragraphs · 78 wordsS. Datta Purkayastha, J
Ld. Sr. Counsel Mr. D. Bhttacharya for the petitioner submits that respondent No.5 is dead and therefore the legal representatives are required to be substituted.
Also heard Ld. Counsel Mr. Dhruba Jyoti Saha for respondent No.1.
Considered the submission.
Petition for substitution is allowed.
The petitioner is to submit reconstructed petition for condonation of delay as well as memo of appeal incorporating such amendments.
Accordingly, substitution petition (IA No.3 of 2025) is disposed of.