JYOTIRMAY BHATTACHARYA,C.J. - (1.) In Re: CAN 9578 of 2016 (Substitution) Chedilal Shaw, the sole respondent died on 8th July, 2016 leaving behind him surviving his wife, two sons and one married daughter as his legal heirs. The names of the heirs of the said Chedilal Shaw are mentioned in paragraph 6 of this application for substitution.
(2.) All the heirs and heiresses of Chedilal Shaw are major and sui juris.
(3.) The supplementary affidavit has been filed today mentioning therein that Chedilal Shaw died intestate. The instant application was filed within the period of limitation.;