Jyotirmay Bhattacharya, J. - (1.) Re : CAN 8594 of 2017. During the pendency of this appeal, the respondent no. 3, namely, Anju Roy, died intestate on 28th August, 2017. One of her heirs is already on record as respondent no. 2. The elder son of the said respondent no. 3, namely, Nabin Kumar Roy, is required to be brought on record by way of substitution. The application for substitution was filed within the time of limitation.
(2.) The substituted heir is major and sui juris.
(3.) As such, this application is disposed of by bringing the elder son of the said respondent no. 3, as mentioned in paragraph 19 of this application, on record by way of substitution in the place and stead of the said deceased respondent no. 3, namely, Anju Roy.;