Calcutta High Court
Monidipa Bose vs Anish Roychowdhury on 25 July, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
GA No. 2018 of 2016
PLA No. 39 of 1995
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY AND INTESTATE JURISDICTION
MONIDIPA BOSE
VERSUS
ANISH ROYCHOWDHURY
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 25th July, 2016.
Appearance:
Mr. Rudrajdit Sarkar, Adv.
Ms. Payal Saha, Adv.
The Court :- The applicant seeks revocation of the probate already granted.
The applicant refers to the order dated May 11, 2016 and submits that there is an error apparent on the face of the record. By such order it was recorded that the probate proceeding was set down of trial on evidence. The applicant refers to an order dated January 8, 1996 and submits that, the application for grant of probate was set down for trial on evidence.
In spite of service, none appears for the propounder. In such circumstances, the order dated May 11, 2016 is corrected to read that for the revocation of probate already granted was set down of trial on evidence.
Let this order be incorporated in the order dated May 11, 2016.
GA No. 2018 of 2016 is disposed of. No order as to costs.2
GA No. 2678 of 1996 will appear on August 8, 2016. The applicant will take necessary steps for the purpose of having its application heard.
(DEBANGSU BASAK, J.) snn.