BHARATI DAS Vs. ALOKE SEN AND OTHERS

JUDGEMENT

(1.) Mr. Deepak Dey was acting for Ms. Bharati Das, one of the parties in the application, for grant of probate being PLA No.88 of 1976.

(2.) By my order dated 17th November, 2011, in GA No. 3232 of 2011, I had appointed Mr. Deepak Dey as a Joint Receiver along with two other learned Advocates. He was appointed as a Joint Receiver on the ground that he was acting for one of the parties. The other joint Receivers were also appointed on similar ground.

(3.) Now, it seems that Mr. Deepak Dey did not wish to act for his client and did not function as a Receiver. Upon the fact being mentioned in this Court, by my order dated 14th December, 2011, I had discharged him.