Ratan Lal Dugar vs Unknown
2025 Latest Caselaw 1406 Cal/2

Calcutta High Court

Ratan Lal Dugar vs Unknown on 10 March, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

ORDER SHEET
                                                                             OD-11

                            PLA/167/2023
                   IN THE HIGH COURT AT CALCUTTA
              TESTAMENTARY AND INTESTATE JURISDICTION


                            IN THE GOODS OF:
                       RATAN LAL DUGAR, DECEASED


  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 10th March, 2025

Appearance:

Mr. Pourush Bandhopadhyay, Adv.

Mr. Dwip Raj Basu, Adv.

For the petitioner.

The Court :- Since it appears from the schedule of assets filed in this

proceedings that there are two immovable properties situate at Delhi and at

Churu, Rajasthan, the petitioner has to take steps for complying with the

provision of Section 283(3) of the Indian Succession Act, 1925 as the said

provision has been held by this Court to be mandatory in the judgment and

order dated 16th January, 2025 delivered in PLA No. 115 of 2023 (in the Goods

of Prabir Chandra Sen, since deceased).

(ARINDAM MUKHERJEE, J.)

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