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Anima Sengupta (Dec) vs Unknown
2026 Latest Caselaw 2008 Cal/2

Citation : 2026 Latest Caselaw 2008 Cal/2
Judgement Date : 18 March, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Anima Sengupta (Dec) vs Unknown on 18 March, 2026

Author: Sugato Majumdar
Bench: Sugato Majumdar
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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