Calcutta High Court
Suraj Narayan Daga (Deceased) vs Unknown on 27 June, 2024
ORDER SHEET
OD-17
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY AND INTESTATE JURISDICTION
PLA No. 177 of 1996
IA No. GA/15/2019 (Old No. GA/2608/2019)
IN THE GOODS OF:
SURAJ NARAYAN DAGA (DECEASED)
BEFORE:
The Hon'ble JUSTICE BIVAS PATTANAYAK
Date: 27th June, 2024.
Appearance:
Mr. Dipankar Dhar, Adv.
Dr. Rudra Dhar, Adv.
For the petitioner.
Mr. Jishnu Chowdhury, Adv.
Mr. Sibsankare Das, Adv.
Mr. Ritoban Sarkar, Adv.
For the removed executor.
Ms. Srijani Mukherjee, Adv.
For the State.
The Court:- Pursuant to the order dated 21st May, 2024 the Investigating Officer of Phulbagan P.S. Case No. 58 dated 27 th April, 2018 is present along with the case diary.
Mr. Jishnu Chowdhury, learned advocate for the removed executor, submits that documents relating to shares, bank accounts, Demat accounts, I.T. returns and bank details and the other applications for collection of shares and debentures of other companies have already been handed over to the Investigating Officer by his client. However, no such list of the documents has been handed over to his client.2
Ms. Srijani Mukherjee, learned advocate for the State, informs the Court that presently Investigating Officer has not prepared any list of the documents those have been handed over by Mr. Pramod Kumar Daga.
Accordingly, the Investigating Officer of Phulbagan P.S. Case No. 58 dated 27th April, 2018 is directed to prepare a list of the documents which have been handed over to him by Mr. Pramod Kumar Daga and produce the same along with the case diary positively on the next date of hearing.
Mr. Dipankar Dhar, learned advocate for the petitioner, concludes his argument.
Mr. Jishnu Chowdhury, learned advocate for the removed executor, submits for fixing a date for him to make submissions in respect of the application of the petitioner.
List this matter on 2nd July, 2024 at 3:00 p.m. (BIVAS PATTANAYAK, J.) snn.