GITA SHIL Vs. ANJALI NATH

JUDGEMENT

(1.) Heard Mr. H. Laskar, learned counsel appearing for the appellants.

(2.) This is an application filed under Order 1 Rule 10(2) CPC to strike off the name of respondent no. 1(a) from the cause title of the Memo of Appeal, as the respondent no. 1(a) has died during pendency of the appeal.

(3.) The interlocutory application stands allowed and thus disposed of.