Delhi High Court - Orders
Meher Kaur Sandhu vs State & Anr on 6 February, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 81/2023
MEHER KAUR SANDHU ..... Petitioner
Through: Mr. Anshu Mahajan, Advocate.
versus
STATE & ANR. ..... Respondents
Through: Mr. Devashish Marwah and Ms.
Aneesha Rastogi, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 06.02.2024 I.A. 2862/2024 By way of the present application filed under section 254 of the Indian Succession Act, 1925 read with section 151 of the Code of Civil Procedure 1908 ('CPC'), respondent No.2 seeks appointment of a third party Administrator to administer the estate of her deceased mother in accordance with Will dated 10.08.2021, which document has not been denied by the respondent.
Mr. Anshu Mahajan, learned counsel appearing for the petitioner seeks time to take instructions.
Re-notify on 15th February 2024, the date already fixed.
ANUP JAIRAM BHAMBHANI, J FEBRUARY 6, 2024/V.Rawat This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2024 at 22:01:02