SREE SREE LAKSHMI JANARDAN THAKUR & ORS. Vs. KIRTY CHANDRA DEY & ORS.
LAWS(CAL)-2012-2-223
HIGH COURT OF CALCUTTA
Decided on February 01,2012

Sree Sree Lakshmi Janardan Thakur And Ors. Appellant
VERSUS
Kirty Chandra Dey And Ors. Respondents

JUDGEMENT

I.P.MUKERJI,J. - (1.) This is an application by the Joint Administrators, being two in number. They are also shebaits of the deity. There are in total seven shebaits out of which two had been appointed as Joint Administrators by an earlier order of this court. A retired judicial officer is also functioning as the Receiver. The Joint Administrators are entrusted with supervising the seba puja and the day-to-day administration of the debutter property whilst the Receiver is in custody of the funds.
(2.) Mr.L.K.Chatterjee, learned advocate moving the application for the Joint Receivers places paragraph 18 of the application to submit that the annual income of the debutter estate is now Rs. 2,95,600/-.
(3.) He shows me an order dated 27th September,1996 passed by Barin Ghosh, J. providing and sanctioning expenses for this debutter estate.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.