KALYANI DUTTA Vs. ASSISTANT SETTLEMENT OFFICER

JUDGEMENT

(1.) For the reasons stated therein, the application is allowed. Consequently, the delay in filing the substitution application is condoned. The I.A. is disposed of.

(2.) The aforementioned applications have been filed by the legal representatives (LRs) of the Appellant No.1 seeking substitution and setting aside abetment respectively.

(3.) For the reasons stated therein, the prayers made in the aforementioned applications are allowed. The I.As are, accordingly, disposed of.