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Calcutta High Court
1751/2012 on 16 August, 2012
Author: I. P. Mukerji

ORDER SHEET

GA No. 1751 of 2012

PLA No. 322 of 2010

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

IN THE GOODS OF:

BIMAL CHANDRA BASAK (DECEASED) BEFORE:

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

Appearance:

Mr. S.Sinha Roy, Advocate

The Court: The executor has annexed to the application a certificate dated 27th June, 2012, that the lone caveator did not file any affidavit in support of the caveat, till that date. Affidavit of service is on record. None appears for the caveator. Accordingly, this application is allowed by passing an order in terms of prayer (a) of the Master's Summons. All parties concerned to act on a signed photocopy of this order upon the usual undertakings. (I.P.MUKERJI, J.)

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