Calcutta High Court
Ishwari Prosad Singh Roy vs Ms. Sreemati Mukherjee & Ors on 10 March, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.45 of 2008
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ISHWARI PROSAD SINGH ROY
Versus
MS. SREEMATI MUKHERJEE & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 10th March, 2014.
Appearance:
Mr. Dhruba Ghosh, Adv.
Mr. K. Mondal, Adv.
Mr. M.K. Seal, Adv.
The Court: Mr. Moloy Seal, learned Counsel appearing on behalf of the defendant, submits that one of the executors has died and he is required to be substituted by the legal heirs. It is claimed that the legal heirs of the said executor are the beneficiaries of the Will. The defendant shall take out an application for substitution within two weeks from date. The suit is adjourned for six weeks.
All parties concerned are to act on the basis of the server copy of this order.
(SOUMEN SEN, J.) sp/