SUBASH CHANDRA BEHERA Vs. ULLA SAMAL

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Mr. Sarkar, learned counsel for the Opposite Parties submits that in the meantime, Ulla Samal-Opposite Party No.1 has died and she has not yet been substituted.

(3.) Mr. Lenka, learned counsel for the Petitioner by filing a memo submits that no substitution of Ulla Samal-Opposite Party No.1 is necessary as she is survived by her son, who is Opposite Party No.2 to the CMP. Hence, the name of Ulla Samal may be deleted.