Amitav K. Gupta, J. - (1.) I.A. No.1518 of 2016 This interlocutory application has been filed under Order 22 Rules 4 and 9 of the Code of Civil Procedure for deleting the name of the appellant Hemlata Sinha and substituting the name of her legal heirs/ representatives.
(2.) It is submitted that the appellant died during the pendency of the appeal on 24.01.2016, leaving behind her husband, three sons and two daughters as her legal heirs/representatives as mentioned in paragraph No.4 of the interlocutory application.
(3.) Learned counsel for the respondent has not raised any serious objection.;