Choudhury (Dec) vs Ranjusree Pal
2025 Latest Caselaw 1692 Cal/2

Calcutta High Court

Choudhury (Dec) vs Ranjusree Pal on 11 June, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD-2
                     IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                                ORIGINAL SIDE


                                APDT/15/2025
                              IA NO: GA/1/2025

                           IN THE GOODS OF:
                         GIRINDRA KISHORE PAL
                           CHOUDHURY (DEC)
                                   VS
                            RANJUSREE PAL
                                  -VS-
                    SUPARNA PAL CHOUDHURY AND ANR


  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                    AND
  The Hon'ble JUSTICE RAI CHATTOPADHYAY
  Date : June 11, 2025.


                                                                    Appearance:
                                                                  Mr. A. C. Kar, Adv.
                                                               Ms. Sarmila Das, Adv.
                                                                 ...for the appellant.


                           Dictated by Arijit Banerjee, J.

The Court: Pursuant to the order dated May 22, 2025, fresh service has

been effected on the respondents as would appear from the affidavit of service

filed in Court today. However, nobody represents the respondents.

This appeal is directed against a judgment and decree dated April 3,

2025, whereby the appellant's application for grant of Letters of Administration

in respect of what she claims to be last Will and Testament of Late Girindra

Kishore Pal Choudhury has been dismissed. The appeal has to be heard out.

Let requisite number of informal paper books be filed within 15 days by

the appellant incorporating therein all papers they were available before the

learned Single Judge. All formalities are dispensed with. Let notice of appeal be

issued by the Department to the respondents.

Accordingly, GA No. 1 of 2025 is disposed of.

Let the appeal be listed after three weeks (July 2, 2025). Although the

stay application stands disposed of, for the sake of convenience let a copy of

the stay application be included in the paper book.

(ARIJIT BANERJEE, J.)

(RAI CHATTOPADHYAY, J.)

KB AR (CR)