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Delhi High Court - Orders

Smt. Veena Khanna vs State & Ors on 6 March, 2023

Author: Prateek Jalan

Bench: Prateek Jalan

                            $~16
                            *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                            +     TEST.CAS. 72/2017 & I.A. 14898/2017

                                  SMT. VEENA KHANNA                                 ..... Petitioner
                                               Through:           Mr. Khowaja Siddiqui, Mr.
                                                                  Ashwini Kumar and Mr. Sohail
                                                                  Khan, Advocates (Enrolment No.
                                                                  D/6934/2020,    Mobile         No.
                                                                  9555713550).
                                                              versus

                                  STATE & ORS                                       ..... Respondents
                                                     Through:     Mr. Divyam Nandrajog, Panel
                                                                  Counsel with Mr. Mayank Kamra,
                                                                  Advocate for R-1.
                                                                  Mr. Fursat Ali Siddiqui, Mr. Javed
                                                                  Ahmed, Advocates for R-2 and R-
                                                                  3.
                                                                  Mr. Anant Garg, Ms. Srejita Mitra,
                                                                  Advocates for R-4.
                            CORAM:
                            HON'BLE MR. JUSTICE PRATEEK JALAN
                                                   ORDER

% 06.03.2023

1. The contested testamentary proceedings are ripe for final hearing.

2. Issues were framed by order dated 12.11.2018. Learned counsel for the petitioner and the contesting respondent (respondent No. 4) are directed to file their issue wise written submissions with reference to the pleadings and evidence on record within four weeks.

3. List on 25.07.2023.

PRATEEK JALAN, J MARCH 6, 2023/'vp'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:07.03.2023 12:00:52