MIR DARA SHEKO,J. - (1.) Let the supplementary affidavit annexing the documents as per order of this Court as submitted by Mr. Sandip Das, representing the petitioner, be kept on record.
(2.) Heard Mr. Das representing the petitioner since despite service of notice either of the opposite parties has chosen not to appear.
(3.) The application under Article 227 of the Constitution of India has been directed against Order no. 34 dated 18.6.2016 passed by learned Additional District Judge, Diamond Harbour in other Suit no. 4 of 2010 (renumbered after transfer) who is in seisin of adjudicating the propriety, genuinity etc. in respect of the Will annexed to the probate application said to have been executed by Jyanendra Nath Sheet. It is pertinent to mention that the petitioner Bidyut Lata Mondal as opposite party no. 1 has been contesting that probate suit before the Court of learned Additional District Judge, Diamond Harbour, not only challenging the genuinity of the Will annexed thereto but also challenging the name of her father which was not Jyanendra Nath Sheet.;