SIBANI RAKSHIT Vs. KEYA DEY

JUDGEMENT

(1.) CAN 3 of 2021 is an application for expunging the name of the appellant no.1 who has met her demise during pendency of the appeal.

(2.) Since the heirs of the said deceased are already on record, we allow CAN 3 of 2021 without any order as to costs, thereby directing the name of the appellant no.1 to be expunged.

(3.) The learned Advocate-on-record for the appellants shall carry out the necessary consequential amendment to the Memorandum of Appeal and the paper book accordingly.