Calcutta High Court
Sri Amitava Nandy (Deceased) vs Unknown on 5 June, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER
PLA No. 103 of 2015
IN THE HIGH COURT AT CALCUTTA
Testamentary & Intestate Jurisdiction
IN THE GOODS OF:
SRI AMITAVA NANDY (DECEASED)
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date: 5th June 2015.
The petitioner will file an undertaking to this court in the form of an affidavit that there are no other persons interested in the estate of the deceased under Section 283(1)(c) of the Indian Succession Act, 1925 by 16th June 2015. After receiving such affidavit, the Registry will place this application in the list of grant of probate on 19th June 2015.
I make it clear that if no affidavit is filed, the application is to be marked 'defective' and not to be listed. Needless to say, if any caveat is filed in the meantime, the application is also not to be listed.
Certified website copies of this order, if applied for, be urgently supplied to the parties, subject to compliance with all requisite formalities.
( SOUMEN SEN, J. ) S. Kumar A.R.(CR)