AMIT KUMAR SHAW Vs. FARIDA KHATOON

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals are directed against the judgment and order dated 15.06.2004 passed by the High Court at Calcutta in C.A.N. No.2642 of 2004 in S.A.No.631 of 1993 and in C.A.N. No.2643 of 2004 in S.A.No.632 of 1993 whereby the High Court dismissed the applications filed by the appellants for substitution of their names, namely, Amit Kumar Shaw and Anand Kumar Shaw as contesting respondents in place and stead of Birendra Nath Dey and Smt. Kalyani Dey, both since deceased and represented by their legal heirs in their place. According to the appellants, the respondents above named had sold the suit property to the appellants, who are the only persons interested in the said suit property.

(3.) The service of notice is complete in both the matters but no one has entered appearance on behalf of the respondents.