Calcutta High Court
Pusparani Chowdhury(Deceased) vs Unknown on 8 August, 2019
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
OD-6 ORDER SHEET
G.A. No. 749 OF 2019
WITH
P.L.A. No. 361 OF 2007
IN THE HIGH COURT AT CALCUTTA
Testamentary and Intestate Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF PUSPARANI CHOWDHURY(DECEASED)
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 8th August, 2019.
Appearance:
Mr. S. Banerjee, Adv.
Mr. S. Majumdar, Adv.
... for petitioner.
The Court : This is an application for revocation of the probate of the Will granted by this Court on February 5, 2009 in the probate proceeding P.L.A. No. 361 of 2007. A copy of the application has been served upon the executor who obtained the said probate. It appears that on April 18, 2019 an opportunity was granted to the executor, who was represented by his Advocate, to file an affidavit-in-opposition. However, the executor has not filed any affidavit-in-opposition nor is he represented before this Court. In the interest of justice the application is adjourned till August 22, 2019. If the executor remain 2 unrepresented on the next date of hearing this application will be disposed of.
The petitioner shall serve a copy of this order on the advocate-on-record of the Executor.
(ASHIS KUMAR CHAKRABORTY, J.) mg