Calcutta High Court
Pusparani Chowdhury(Decesed) vs Unknown on 18 April, 2019
Author: Arijit Banerjee
Bench: Arijit Banerjee
OD 12
GA 749 of 2019
PLA 361 of 2007
IN THE HIGH COURT AT CALCUTTA
Testamentary & Intestate Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF PUSPARANI CHOWDHURY(DECESED)
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 18th April, 2019.
APPEARANCE:
Mr. Suddhasatva Banerjee,Adv.
Mr. Sagnik Majumdar,Adv.
Mr. Teesham Das,Adv.
Mr. Debasish Chattopadhyay,Adv.
The Court :- This is an application for revocation of Probate granted by this Court by order dated 5th February, 2009 in respect of a Will and testament of one Pusparani Chowdhury, since deceased.
Learned Counsel for the executor in whose favour the Probate was granted prays for time to file affidavit to disclose that all procedural formalities were complied with for grant of Probate in the executor's favour. Let such affidavit be filed by 30th April, 2019. Reply, if any, be filed by 7th May,2019. 2
List the matter under the heading "Chamber Application for Final Disposal"
on 14th May, 2019.
There shall be an interim order in terms of prayer (e) of the application.
(ARIJIT BANERJEE, J.) S.Chandra