Citation : 2026 Latest Caselaw 2006 Cal/2
Judgement Date : 18 March, 2026
OD-12
IN THE HIGH COURT AT CALCUTTA
Testamentary and 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: 18th March, 2026 Appearance:
Mr. Rudra Prasad Sinha, Adv.
Ms. Aparupa Bhattacharya, Adv.
Mr. Moontaha Sadar, Adv.
...for the petitioner
Mr. Sourabh Mukherjee, Adv.
Mr. Parashar Baidya, Adv.
Ms. S. Pal, Adv.
Mr. Souhardya Mitra, Adv.
Mr. Malay Bhadra, Adv.
...for the caveatrix
The Court:- The original Report submitted by the Registrar-in-Insolvency
dated 7.3.2026 be kept in record. Copies of the Report may be handed over to
the Learned Counsels. Corrected copy of the probate application may be
handed over forthwith along with all the annexures, to the Learned Counsel for
the caveatrix. Affidavit in support of the caveat shall be filed within the
statutory period.
The matter is adjourned to 1st April, 2026 for further order.
Copy of the amended affidavit of assets is handed over today by the
Learned Counsel for the petitioner to Mr. Mukherjee, the Learned Counsel
appearing for the caveatrix. Copy of the application shall be handed over in the
course of the day.
(SUGATO MAJUMDAR, J.)
T.O. AR(CR)
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