Sunderlal Bhatter vs Unknown
2025 Latest Caselaw 1408 Cal/2

Calcutta High Court

Sunderlal Bhatter vs Unknown on 10 March, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

ORDER SHEET
                                                                               OD-4

                             PLA/573/2022
                    IN THE HIGH COURT AT CALCUTTA
               TESTAMENTARY AND INTESTATE JURISDICTION


                            IN THE GOODS OF:
                      SUNDERLAL BHATTER, DECEASED


  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 10th March, 2025

Appearance:

Mr. Santanu Karmakar, 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 Deoghar,

Jharkhand, 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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