ADITYA KUMAR GHOSH Vs. ANURUPA CHATTOPADHYAY
LAWS(CAL)-2019-1-149
HIGH COURT OF CALCUTTA
Decided on January 21,2019

Aditya Kumar Ghosh Appellant
VERSUS
Anurupa Chattopadhyay Respondents

JUDGEMENT

RAJASEKHAR MANTHA,J. - (1.) With the consent of the parties, the application for substitution being CAN 609 of 2019 is to be treated as on day's list and is taken up for hearing first.
(2.) It is submitted that the original revisionist no.1, namely, Aditya Kumar Ghosh, has since been died on 12th January, 2019 and an application for substitution and consequent amendment of the revisional application has been made being CAN 609 of 2019.
(3.) In the circumstances, the petitioner nos. 1(a), 1(b), 1(c) and 1(d) be added as revisionists in place and stead of the original petitioner no.1.;


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