Calcutta High Court
Radha Bhusan Bose (Deceased) vs Monidipal Bose on 19 June, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
GA No. 3544 of 2016
PLA No. 39 of 1995
GA No. 1061 of 2017
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY AND INTESTATE JURISDICTION
In the goods of:
RADHA BHUSAN BOSE (DECEASED)
VERSUS
MONIDIPAL BOSE
Versus
ANISH ROYCHOWDHURY
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 19th June, 2017.
Appearance:
Mr. Rudrajit Sarkar, Adv.
Mr. Debangshu Dinda, Adv.
The Court :- The petitioner seeks reconstruction of probate case No. 39 of 1995.
Learned Advocate for the petitioner submits that, his client had applied for revocation for probate on April 13, 1995. Such application for revocation has not been numbered. The original records are no longer available to the Court. He seeks a direction for reconstruction.
The Registrar, Original Side is requested to produce the cause papers relating to probate case No. 39 of 1995 and the application for revocation claimed to have been made by the applicant on the next date of hearing.
List GA No. 3544 of 2016 on July 10, 2017 for further consideration.
(DEBANGSU BASAK, J.) snn.