Calcutta High Court
Balai Chand Saha vs Unknown on 28 April, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
PLA No. 28 of 1975
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY AND INTESTATE JURISDICTION
ORIGINAL SIDE
IN THE GOODS OF: BALAI CHAND SAHA, DEC.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 28th April, 2016.
The Court :- The Department has submitted a note dated April 26, 2016 to the effect that although the probate was granted on March 11, 1975 and issued on April 19, 1975, the application being GA No. 3561 of 2006 for revocation of grant of probate appears to be pending.
None appears for the parties.
In such circumstances, the Department is requested to issue a notice to the learned Advocate for the applicant intimating that if the applicant does not take any steps in the pending application, appropriate order would be passed thereon.
List the application as well as probate proceedings on May 11, 2016.
(DEBANGSU BASAK, J.) snn.