Calcutta High Court
Devendra Nath Bhattacharya (Deceased) vs Unknown on 14 July, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
O-151
PLA No.71 of 2012
GA No.881 of 2012
TS No.2 of 2012
IN THE HIGH COURT AT CALCUTTA
Testamentary and Intestate Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF :
DEVENDRA NATH BHATTACHARYA (DECEASED)
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 14th July, 2016.
Appearance:
Mr. Ratnanko Banerji, Sr. Adv.
Ms. Sutapa Sanyal, Adv.
Mr. A. Gupta, Adv.
Mr. P. P. Banerjee, Sr. Adv.
Mr. Sudip Deb, Adv.
Mr. S. Chatterjee, Adv.
Mr. Jishnu Saha, Adv.
The Court : GA No.881 of 2012 is an application by a legatee under the alleged Will seeking removal of the executor. A probate was granted in 2007 and revoked upon a possible intestate heir citing non-service of special citation. The revocation was in 2008.
The appearing parties say that the primary asset is a 16-bigha land near Dum Dum. There appears to be an injunction subsisting in respect of the land in 2 question. The appearing parties report that discovery and inspection have been completed and the suit is otherwise ready for hearing.
In view of such submission, GA No.881 of 2012 is not taken up and is directed to go out of this list with liberty to the parties to mention the testamentary suit before the appropriate Bench for the suit and all applications therein to be taken up by such Bench.
(SANJIB BANERJEE, J.) bp.