ASISH ROY Vs. RITA SEAL

JUDGEMENT

(1.) This application has been taken out by the appellant for recording the death of Rita Seal alias Nirmala Seal, the respondent no.1 and also for recording that her legal heirs are already on record as respondent nos. 3 and 4 viz., Shukla Bhar and Jharna Sanyal respectively.

(2.) Since the legal representatives of the said respondent no.1 viz., Rita Seal alias Nirmala Seal are already on record, formal application for substitution is not needed. Accordingly, the prayer for recording the death of the respondent no.1 viz., Rita Seal alias Nirmala Seal is allowed.

(3.) The concerned department is directed to note the death of the respondent no.1 viz., Rita Seal alias Nirmala Seal with a further note that her heirs are already on record as respondent nos. 3 and 4.