Biswanath Somadder - (1.) Re: CAN 3807 of 2019 This is an application for addition of party taken out by one Rishab Ghosh.
(2.) It has been stated by the applicant that his father, Kaushik Ghosh and mother, Soma Ghosh - both died on 18th October, 2015, in a road accident at Soro in the State of Odisha.
(3.) The reason for coming up before this Court with the present application has been stated in various paragraphs of the instant application, particularly paragraph 14, which is required to be reproduced and is reproduced hereinbelow: - "That your Applicant submits that the cause of action raised when this Applicant was minor and now he attained majority on and from 07.03.2018 and as such, this applicant herein be added as party in the instant Appeal and also in the Application for Stay of the operation of impugned order dated 26.02.2019 passed by His Lordship the Hon'ble Justice Debangsu Basak in W. P. No. 1226 (W) of 2019 for the interest of Justice.";