GA No. 1679 of 2012

PLA No. 228 of 2011

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

In the goods of:

Santosh Narayan Ghosh (Deceased)

Before:

The Hon'ble Justice I. P. MUKERJI Date: 16th August 2012

Appearance:

Mr. Indranil Nandy, Advocate Mr. Koushik Bhattacharyya, Advocate for the petitioner

Considering the principle that an objector to the grant of probate

should not be shut out, I dispose of this application by permitting the

applicant to file his caveat and the affidavit in support thereof by 31st

August 2012.

All parties are to act on a signed photocopy of this order on the

usual undertakings.

(I. P. MUKERJI, J.)

R. Bose

AR(CR)