SAMIR HALDER Vs. PROMILA HALDER

JUDGEMENT

(1.) The revisional application under Art. 227 of the Constitution of India is directed against Order No. 13 dated 10/3/2021 passed by the Additional District Judge, Fast Track Court - (I) at Sealdah in Revocation Case No. 1 of 2019.

(2.) The petitioner of the present revisional application being the named executor applied for grant of probate of the alleged last Will and Testament of his uncle named Gobardhan Halder.

(3.) The learned District Delegate, Sealdah by the Order No. 10 dated August 29, 2018 granted probate of the said will on the said application of the petitioner.