Shyamnarayan Shaw vs Unknown
2025 Latest Caselaw 1409 Cal/2

Calcutta High Court

Shyamnarayan Shaw vs Unknown on 10 March, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

ORDER SHEET
                                                                          OD-9

                            PLA/147/2023
                   IN THE HIGH COURT AT CALCUTTA
              TESTAMENTARY AND INTESTATE JURISDICTION


                           IN THE GOODS OF:
                     SHYAMNARAYAN SHAW, DECEASED


  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 10th March, 2025

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

proceedings that there is one immovable property situate at Azamgarh, Uttar

Pradesh, 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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