Calcutta High Court
Amit Kr. Majumdar (Deceased) vs Unknown on 1 December, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-109
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY AND INTESTATE JURISDICTION
GA 3517 of 2016
With
PLA 303 of 2003
IN THE GOODS OF: AMIT KR. MAJUMDAR (DECEASED)
Appearance
Ms Lopita Banerjee, Adv.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date: December 1, 2016.
The Court:- This is an application for the final inventory and accounts to be taken on record pertaining to the probate granted to the joint executors.
The joint executors are the widow and the son of the testator. They are also the legatees under the Will.
GA 3517 of 2016 is disposed of by taking the final inventory and accounts on record and recording that the administration should be deemed to have been completed.
2
There will be no order as to costs.
(SANJIB BANERJEE, J.) G.S. Das