Calcutta High Court
Maharaja Kirit Bikram Kishore Deb ... vs Unknown on 5 July, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
ORDER O-127
GA No. 1786 of 2016
PLA No. 215 of 2008
IN THE HIGH COURT AT CALCUTTA
Testamentary & Intestate Jurisdiction
IN THE GOODS OF:
MAHARAJA KIRIT BIKRAM KISHORE DEB BARMAN (DECEASED)
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 5th July, 2016.
Appearance:
Mr. Chayan Gupta, Advocate.
Leave is given to the executor to file a supplementary affidavit. Copies of the supplementary affidavit and the application should be served on all persons who would have been intestate heirs of the testator had he not left behind a Will.
The application will appear four weeks hence.
( SANJIB BANERJEE, J. ) S. Kumar