Delhi High Court - Orders
Sh. Sunil Kishnani vs State & Ors on 10 January, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 25/2019
SH. SUNIL KISHNANI
..... Petitioner
Represented by: Mr. Kapil Lalwani, Ms. Swastika
Upadhyay, Advs.
versus
STATE & ORS.
..... Respondent
Represented by: Ms. Saumya Tandan, Adv. for R-1.
Mr. Pulkit Dandona, Adv. for R-3.
Mr. D.K. Ahuja, Adv. for R-4&5.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 10.01.2020
1. Vide order dated 20th December, 2019 the learned Joint Registrar noted that the right of respondent No.2 and 6 to file reply to the petition has been closed vide order dated 17th September, 2019. However, in the subsequent sentence it is stated that the contest now in the petition was between petitioner and respondent No.2 & 6 and respondent No.3 which appears to be a typographical error.
2. Learned Joint Registrar will look into the same and correct it on the next date of hearing.
3. Original Will dated 20th October, 2015 has been filed by the petitioner whereas original Will dated 13th January, 2014 has been filed by respondent No.5.
TEST.CAS. 25/2019 page 1 of 2
4. List before the learned Joint Registrar on 24th January, 2020 for admission/ denial of documents.
5. List before Court for settling the issues, if any, on 25th March, 2020.
MUKTA GUPTA, J.
JANUARY 10, 2020 'ga' TEST.CAS. 25/2019 page 2 of 2