SUBRATA TALUKDAR, J. - (1.) In both the above noted applications under Article 227 of Constitution of India two orders passed by the Ld. City Civil Courts at Calcutta are under challenge.
(2.) In CO 4214 of 2015 the order No. 3 dated 20th January, 2015 passed by the Ld. Chief Judge, City Civil Court at Calcutta (for short the Ld. Chief Judge) in Probate Case No. 64 of 2014 is under challenge. In CO 4215 of 2015 the order No. 52 dated 11th August, 2015 passed by the Ld. 4th Bench, City Civil Court at Calcutta (for short the Ld. 4th Bench) in O. C. Case No. 4 of 2012 in the matter of Mrs. Parna Banerjee & Ors. v. Somnath Banerjee is impugned.
(3.) By the order impugned dated 20th January, 2015 the Ld. Chief Judge was pleased to, inter alia, hold as follows:- "In my view, before disposal of the instant petition for transfer of the instant case to the 4th Bench of Ld. Judge, City Civil Court, Calcutta it is required to be determined whether the document which has been claimed by the petitioner as will is really a will in the eye of law for granting probate or letters of administration under the Indian Succession Act or not. As such, disposal of the petition dated 07.11.2014 is kept suspended for the present. Fix 09.04.2015 for hearing on the question as to whether the document on which the instant case has been filed can be termed as a will for granting probate or letters of administration under the Indian Succession Act." ;