Shri Om Prakash Maniyar (Deced) vs Ia No. Ga/2/202
2023 Latest Caselaw 580 Cal/2

OD-2 to 6
                      ORDER SHEET

             IN THE HIGH COURT AT CALCUTTA
            Testamentary & Intestate Jurisdiction
                      ORIGINAL SIDE

                     IA NO. GA/1/2021
                             In
                       PLA/327/2021

                   IN THE GOODS OF :
            SHRI OM PRAKASH MANIYAR (DECED)

                            AND

                     IA NO. GA/2/2021
                             In
                       PLA/327/2021

                   IN THE GOODS OF :
            SHRI OM PRAKASH MANIYAR (DECED)

                            AND

                     IA NO. GA/3/2022
                             In
                       PLA/327/2021

                   IN THE GOODS OF :
            SHRI OM PRAKASH MANIYAR (DECED)

                            AND

                     IA NO. GA/4/2022
                             In
                       PLA/327/2021

                   IN THE GOODS OF :
            SHRI OM PRAKASH MANIYAR (DECED)

                            AND

                     IA NO. GA/5/2022
                             In
                       PLA/327/2021

                   IN THE GOODS OF :
            SHRI OM PRAKASH MANIYAR (DECED)
                                          2




   BEFORE:
   The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date : 28th February, 2023.

Appearance:

Mr. Ranjan Bachawat, Sr. Adv. Mr. Rudraman Bhattacharya, Adv.

Mr. Sayantan Das, Adv.

...for Narbada Devi

Mr. Sabyasachi Choudhury, Adv.

Mr. Rajarshi Dutta, Adv. Mr. V.V.V. Sastry, Adv. Ms. Vidhi Sharma, Adv. ...for Chandni Maniyar

Mr. Abhrajit Mitra, Sr. Adv. Mr. Rachit Lakhmani, Adv. Mr. Vishwarup Acharyya, Adv.

Mr. Sourav Roy, Adv.

...for Dheeraj Maniyar

Mr. S.K. Kapur, Sr. Adv. Mr. Dhruba Ghosh, Sr. Adv.

Mr. Sakya Sen, Adv.

Mr. Varun Kedia, Adv.

Mr. Altamash Alim, Adv. Ms. Priyanka Prasad, Adv. ...for Subhash Maniyar

The Court: The written notes of arguments filed by all the parties

except for Dheeraj Maniyar (which shall be filed by March 2, 2023) be kept

on record.

The matter is reserved for judgment.

(SABYASACHI BHATTACHARYYA, J.)

D.Ghosh