SMT. KANCHAN VORA Vs. SMT. TARAMATI VORA & ORS
LAWS(CAL)-2017-7-5
HIGH COURT OF CALCUTTA
Decided on July 06,2017

Smt. Kanchan Vora Appellant
VERSUS
Smt. Taramati Vora And Ors Respondents

JUDGEMENT

- (1.) The Court : Affidavit of service is kept with the record. This is an application for substitution instituted by reason of death of the original plaintiff. The said application is not opposed.
(2.) There shall be an order in terms of prayer 'a', 'b', 'c', 'd' and 'e' of the Master Summons.
(3.) The Department is directed to carry out the necessary amendment within two weeks from the date of communication of this order.;


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