Delhi High Court - Orders
Mrs Kalpana Vasudeva vs Meenaa Berry & Anr on 22 May, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~49
* IN THE HIGH CO, URT OF DELHI AT NEW DELHI
+ TEST.CAS. 38/2023
MRS KALPANA VASUDEVA ..... Petitioner
Through: Mr.Kunal Sinha and Mr.Sarthak
Sharma, Advocates.
versus
MEENAA BERRY & ANR. ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 22.05.2023 I.A. 9951/2023
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
TEST.CAS. 38/20233. This petition is filed under Section 301 of Indian Succession Act for removal of executor.
4. It is submitted the deceased parents vide respective Wills executed on 06.12.2018 have appointed respondent No.1 as an Executor with respect to the estate of the deceased but the executor has not been acting in terms of the Wills and hence prayer is for her removal as an Executor.
5. Let notice be issued to the respondents through all modes returnable before Joint Registrar (Judicial) on 04.09.2023 for completion of pleadings.
6. List before this Court after completion of pleadings.
YOGESH KHANNA, J.
MAY 22, 2023 VLD 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 24/09/2023 at 19:32:41