Calcutta High Court
David Albert Samuel vs Unknown on 19 January, 2026
Author: Sugato Majumdar
Bench: Sugato Majumdar
OD-7
IN THE HIGH COURT AT CALCUTTA
Testamentary & Intestate Jurisdiction
ORIGINAL SIDE
IA NO. GA/4/2025
In PLA/322/2015
IN THE GOODS OF:DAVID ALBERT SAMUEL
SILLIMAN(DECEASED)
BEFORE:
The Hon'ble JUSTICE SUGATO MAJUMDAR
Date : 19th January, 2026.
Appearance:
Mr. Rishad Medora, Adv.
Mr. Navneet Misra, Adv.
For the Beneficiary/ petitioner Mr. Dipendra Nath Chunder, Adv. Ms. Sonali Ghosh Panda, Adv.
For the Executrix.
Mr. Debdut Mukherjee, Adv. ..for Administrator Pendente Lite. The Court:- The following corrections are made in the Order dated 23rd December, 2025 :-
In the 5th paragraph of the 2nd page, the word „Executor‟ shall be substituted by the phrase „Administrator Pendente Lite‟ with addition that „he is confirmed as Administrator of the estate‟.
The following sentence shall be inserted on the last paragraph :- "The parties shall act on the server copy of this Order." Other portion of the Order remains unchanged. The Department is directed to act accordingly.
(SUGATO MAJUMDAR, J.) D. Ghosh A.R.(C.R.)