Honble Justice Amarabha vs Unknown
2025 Latest Caselaw 2788 Cal/2

Calcutta High Court

Honble Justice Amarabha vs Unknown on 25 September, 2025

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD - 10

                                    ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
               TESTAMENTARY & INTESTATE JURISDICTION
                                   ORIGINAL SIDE


                                    RVWO/37/2025

                IN THE GOODS OF HONBLE JUSTICE AMARABHA
                          SENGUPTA (RETD) DEC


BEFORE:
THE HON'BLE JUSTICE SUGATO MAJUMDAR
Date: 25th September, 2025
                                                                            Appearance:
                                                      Mr. Pourush Bandopadhyay, Adv.
                                                               Mr. Dipankar Das, Adv.
                                                                    ....for the Petitioner.




       The Court: Heard the Learned Counsel for the Petitioner.


       The penultimate line in the second paragraph of the judgment dated

07/07/2025

shall be as follow: -

"The deceased also executed a codicil dated 1st January, 2019, specifying the

beneficiaries and bequeathing his properties."

In second page, the following will be inserted as the second paragraph -

"A subsequent codicil was executed by the Testator on 1st January, 2019. The

execution of the codicil was also duly proved and the codicil was marked as Ext.C.

Manner of distribution of assets was further described in the said codicil. In the

codicil, it was expressed by the Testator that the codicil shall be effective along with

the will. The declaration of the Testator is in Para 14 of the codicil."

The existing second paragraph in the second page shall be substituted by the

following one -

"In nutshell, due execution of the last will and testament dated 06/11/2018 as

well as the codicil dated 01/01/2019 are proved.

Let the probate of the last will and testament as well as the codicil be

granted, as prayed for."

The existing third paragraph shall be deleted.

Let the original judgment dated 07/07/2025 be corrected accordingly.

The review petition stands disposed of.

(SUGATO MAJUMDAR, J.)