Calcutta High Court
Sumitra Devi Jain (Deceased) vs Unknown on 14 December, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD 151
GA 3606 of 2016
PLA 65 of 2014
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY & INTESTATE JURISDICTION
IN THE GOODS OF :
SUMITRA DEVI JAIN (DECEASED)
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 14th December, 2016.
Ms. Swati Bhattacharyya,Advocate appears. The Court : - The application is by the joint executors seeking leave to file the inventory and accounts at a belated stage. The two sons of the testator were granted the probate. In view of the good grounds shown by the propounders, the delay is condoned and the inventory and accounts are directed to be filed for the period ended December 31, 2016 by January 31, 2017.
There will be no order as to costs.
(SANJIB BANERJEE, J.) S.Chandra