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Anima Sengupta(Dec) vs Unknown
2026 Latest Caselaw 2547 Cal/2

Citation : 2026 Latest Caselaw 2547 Cal/2
Judgement Date : 1 April, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Anima Sengupta(Dec) vs Unknown on 1 April, 2026

Author: Sugato Majumdar
Bench: Sugato Majumdar
OD-19

                       IN THE HIGH COURT AT CALCUTTA
                      Testamentary & Intestate Jurisdiction
                                ORIGINAL SIDE


                                  PLA/96/2017
                               IA NO: GA/5/2025

                  IN THE GOODS OF: ANIMA SENGUPTA(DEC)


  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 1st April, 2026.

Appearance:

Mr. Rudra Prasad Sinha, Adv.

Ms. Aparupa Bhattacharya, Adv.

Mr. Moontaha Sadar, Adv.

...for the petitioner

Mr. Sourav Kumar Mukherjee, Adv.

Mr. Parashar Baidya, Adv.

Ms. S. Pal, Adv.

Mr. Souhardya Mitra, Adv.

Mr. Malay Bhadra, Adv.

...for the caveatrix

The Court:- GA/5/2025 is an application praying for dismissal of

PLA/96/2017.

Mr. Mukherjee, the Learned Counsel for Caveatrix seeks liberty to

withdraw the application.

Let GA/5/2025 be dismissed as withdrawn.

Caveat has been filed by the daughter of the Testatrix supported by

affidavit. Considering the caveatable interest, let the caveat be accepted.

The suit may be converted into testamentary suit being the contentious

cause.

The department is directed to do the needful.

The suit will appear in the list on 18th May, 2026 for framing of issue.

Discovery, inspection, admission, denial as well as disclosure of

documents shall be complete in the meantime.

Though withdrawn, the Caveatrix is at liberty to file appropriate

application for protection of the properties.

(SUGATO MAJUMDAR, J.)

D.Ghosh A.R.(C.R.)

 
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