Calcutta High Court
Nandadulal Sadhukhan (Dec.) vs Unknown on 15 December, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-2
PLA No. 244 of 2013
IN THE HIGH COURT AT CALCUTTA
Testamentary and Intestate Jurisdiction
IN THE GOODS OF:
NANDADULAL SADHUKHAN (DEC.)
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 15th December, 2016.
Mr. Lal Mohan Hajra, Adv. appears The Court : The same excuse is repeated everytime that the matter is taken up.
This is a petition for grant of probate filed in the year 2013. Divers defects have been pointed out by the department and no steps have been taken by the propounder. When the matter appeared on September 28, 2016, the serious illness of the propounder was cited and time was granted.
The matter was subsequently adjourned, but no steps have been taken yet. PLA No. 244 of 2013 will now be treated as closed. The executor may take back the original Will upon leaving behind a photocopy thereof counter-signed by him to be retained with the papers. The executor will present himself before the Registrar, Original Side to prove his identity and take back the original Will.
Nothing in this order will prevent the propounder from applying afresh for grant, upon taking all necessary steps in such regard.
There will be no order as to costs.
(SANJIB BANERJEE, J.) kc.