DEVNATH PRAMANICK Vs. SAMBHU NATH PRAMANICK

JUDGEMENT

(1.) In Re.: C.A.N. 5943 of 2019 : The affidavit-in-opposition and affidavit-in-reply filed in court today be kept on record.

(2.) C.A.N. 5943 of 2019 has been filed by the applicants/opposite party nos. 2 and 4 for clarification and/or modification of the order dated June 13, 2019 passed by this Court in C.O. No. 1711 of 2019.

(3.) The said revisional application was preferred against an order, whereby the petitioner and other contesting opposite parties in a probate proceeding were permitted to withdraw their consent to grant of probate, given earlier, in the circumstances as mentioned in their application to withdraw such consent.