Calcutta High Court
In The Goods Of: Kalyan Kumar Ghosh vs Before on 19 July, 2017
Author: Soumen Sen
Bench: Soumen Sen
O-60
ORDER SHEET
GA 3101 of 2016
WITH
PLA 264 of 2016
IN THE HIGH COURT AT CALCUTTA
Testamentary & Intestate Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF: KALYAN KUMAR GHOSH, (DECD.)
Versus
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 19th July, 2017.
Appearance:
Mrs. Debasri Mallik, Adv.
....for the petitioner
Mr. Ranjit Kumar Basu, Adv.
......for the respondent
The Court : Mr. Ranjit Kumar Basu, Advocate representing Geeta Das submits that he is not receiving any instruction from his client and as such he is unable to proceed with the matter. Mr. Basu has produced before this Court series of letters, last of which was sent on 23rd December, 2016 seeking instruction. The copies of the said letters are taken on record.
Let an appropriate notice be served by the testamentary department to Smt. Geeta Das, wife of Parimal Das residing at CB-18 Salt Lake City, District- North 24 Paraganas, Kolkata-700064 with an intimation that the matter shall 2 appear on 16th August, 2017 and in the event Smt. Geeta Das is not represented, the matter shall be decided in her absence.
Leave is given to Mr. Ranjit Kumar Basu to retire from this matter. In addition to the aforesaid, M/s. Victor Moses & Co. Solicitors & Advocates representing the petitioner shall also communicate this order to Smt. Geeta Das in course of this week by speed post with acknowledgment due and shall file an affidavit of service on the adjourned date.
(SOUMEN SEN, J.) R.Bhar