Calcutta High Court
Gokul Chandra Saha (Dec) vs Unknown on 8 September, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
GA No. 2686 of 2016
PLA No. 148 of 1989
IN THE HIGH COURT AT CALCUTTA
Testamentary and Intestate Jurisdiction
IN THE GOODS OF :
GOKUL CHANDRA SAHA (DEC)
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 8th September, 2016.
Mr. Aniruddha Mitra, Adv.
...for the applicant Mr. Supratim Laha, Mr. S.K. Samanta, Advs.
...for the Beneficiary The Court : This is an application for refund of the sale price of an immovable property. According to the applicant the property was sold during the pendency of the application for revocation of the grant of probate.
The beneficiary is represented. Learned Advocate for the beneficiary seeks direction for filing affidavits.
Let affidavit-in-opposition be filed within three weeks from date; reply thereto, if any, be filed on the reopening after ensuring Puja Vacation. List the application in the monthly list of November, 2016 under the heading 'Adjourned Motion'.
(DEBANGSU BASAK, J.) TR/ 2