Calcutta High Court
Parimal Nath [Decd vs Unknown on 17 February, 2017
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No. 2595 of 2016
PLA No. 319 of 2009
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY AND INTESTATE JURISDICTION
IN THE GOODS OF:
PARIMAL NATH [DECD.]
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 17th February, 2017.
Appearance:
Mr. Vidyanenda Chakraborty, Adv.
The Court :- This application is necessitated by the reason of the death of the sole executor. The applicant claims to be the only leaving son of the testator and his praying for leave to proceed with the application for grant of probate. However, the application is not in proper form. This application is disposed of by giving liberty to the petitioner to take out an appropriate application for letters of administration with a copy of the Will annexed.
GA No. 2595 of 2016 stands disposed of. However, no order as to costs.
(SOUMEN SEN, J.) snn.