Samir Kumar Gooptu (Gupta) Alias Samir ... vs Unknown
2026 Latest Caselaw 1131 Cal/2

Calcutta High Court

Samir Kumar Gooptu (Gupta) Alias Samir ... vs Unknown on 18 February, 2026

OD-18-19

                             ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                  Testamentary and Intestate Jurisdiction
                            ORIGINAL SIDE

                               PLA/323/2022
                             IA NO: GA/1/2025

 IN THE GOODS OF SAMIR KUMAR GOOPTU (GUPTA) ALIAS SAMIR GUPTA
                            (DEC)

                                PLA/320/2018

                IN THE GOODS OF : SAMIR GUPTA (DEC.)

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : 18TH February, 2026.

                                                                     Appearance :
                                                   Mr. Nirmalya Dasgupta, Adv.

                                                   Mr. Soumyajit Ghosh, Adv.
                                                    Mr. Koushik Mondal, Adv.
                                                    Ms. Rita Mukherjee, Adv.
                   ... for petitioner in item no.18 and caveator in item no.19


  1.

One Mr. Ramji Singh has filed the present application being IA No.

GA/1/2025 in PLA/323/2022 praying for time to file caveat and affidavit

in support of caveat in respect of PLA/323/2022.

2. Learned Counsel for the executor submits that by an order dated 18 th

March, 2025 this Court has granted the applicant Ramji Singh to file the

affidavit in support of caveat within a week but in spite of the time

granted by this Court, the caveator has not filed the caveat or affidavit in

support of caveat.

3. Learned Counsel for the executor submits that as a matter of last chance

he may be granted opportunity to file caveat as well as affidavit in

support of caveat.

4. Considering the submission made by learned Counsel for the executor

the caveator Mr. Ramji Singh is granted time to file caveat as well as

affidavit in support of caveat within two weeks from date after serving the

copy to the learned Counsel for the executor.

5. IA No. GA/1/2025 is disposed of.

6. It is made clear that within the said period if the caveator failed to file

caveat as well as affidavit in support of caveat no further opportunity will

be granted and PLA/323/2022 will be taken up for hearing as non-

contentious cause.

Re: PLA/320/2018

7. Learned Counsel for the caveator in PLA/320/2018 has already filed

caveat as well as affidavit in support of caveat.

8. In view of the above, the Department is directed to assign the

testamentary suit number and place it before this Court on the next date

fixed.

9. Both these matters be placed before this Court on 18 th March, 2026.

(KRISHNA RAO, J.)

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