Calcutta High Court
In The Goods Of: Rashendra Nath Tagore ... vs Sreelekha Tagore on 6 May, 2014
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
GA NO.1226 OF 2014
WITH
PLA NO.284 OF 2013
IN THE HIGH COURT AT CALCUTTA
Testamentary and Intestate Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF: RASHENDRA NATH TAGORE [DECD.]
AND
SREELEKHA TAGORE
............
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI Date : 6th May, 2014.
Mr. A. Basu...appears.
Mr. D.N. Sharma...appears.
The Court : Considering the fact that the eldest daughter of the testator has filed an affidavit in support of her caveat, this proceeding is declared as a contentious cause.
The department is directed to register and number the probate application as a suit and take all consequential steps in the matter.
This application is accordingly disposed of. Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I. P. MUKERJI, J.) Pkd. A.R.[C.R.]