Ravindra Mohan Chopra vs Unknown
2025 Latest Caselaw 1407 Cal/2

Calcutta High Court

Ravindra Mohan Chopra vs Unknown on 10 March, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

ORDER SHEET
                                                                               OD-7

                             PLA/128/2023
                    IN THE HIGH COURT AT CALCUTTA
               TESTAMENTARY AND INTESTATE JURISDICTION


                           IN THE GOODS OF:
                  RAVINDRA MOHAN CHOPRA , DECEASED


  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 10th March, 2025

Appearance:

Mr. Siddhartha Lahiri, Adv.

Mr. Debraj Dutta, Adv.

Ms. Nivedita Mullick, Adv.

For the petitioner.

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

proceedings that there is one immovable property situate at Delhi, 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 16 th 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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