Delhi High Court - Orders
Dev Narain Paswan vs The State Of Nct Of Delhi And Anr on 24 May, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 24/2023
DEV NARAIN PASWAN ..... Petitioner
Through: Mr. Ramesh Singh, Senior
Advocate with Mr. Jay K.
Bhardwaj, Ms. Eshita Pallavi,
Advocates with petitioner in
person.
versus
THE STATE OF NCT OF DELHI AND ANR. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 24.05.2023 I.A. 10295/2023 (for impleadment)
1. Pursuant to the order dated 24.04.2023, the petitioner has filed this application for impleadment of two individuals, who, according to the petitioner, claim to be legal heirs of the testatrix, Smt. Purnima Bhattacharya. Mr. Ramesh Singh, learned Senior Counsel for the petitioner, states that the petitioner has searched the records of Department of Revenue, Government of National Capital Territory of Delhi, and found that these two persons have claimed to be legal heirs of the testatrix.
2. Having regard to the above, and for the reasons stated in the application, it is allowed, and the following two persons are added as the TEST.CAS. 24/2023 Page 1 of 3 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 25/09/2023 at 03:09:44 respondent Nos. 3 and 4 in the petition:-
a. Sh. Bireshwar Bhattacharya, S/o Kali Das Bhattacharya R/o Sector b-490, Kolar Road Arera Convent School Campus Sarvadharam Colony, Huzur Bhopal, Madhya Pradesh-46204 Mobile No. 9301243916 b. Sh. Sandeep Bhattacharya S/o Kali Das Bhattacharya R/o Sector b-490, Kolar Road Arera Convent School Campus Sarvadharam Colony, Huzur Bhopal, Madhya Pradesh-46204 Mobile No. 9301243916
3. The amended memo of parties be filed within one week.
4. Notice be issued to newly impleaded respondents within one week.
5. Citations be published in the "Hindustan Times" and "Times of India" (English newspapers), and "Navbharat Times" and "Dainik Jagran" (Hindi newspapers), having circulation in Delhi.
6. Having regard to the fact that the petitioner claims to be unaware of the details of the legal heirs of the testatrix, who would be entitled in the event of intestacy, learned Standing Counsel (Civil), Government of National Capital Territory of Delhi, is requested to assist the Court as to the proper procedure. Service of this petition be made upon learned Standing Counsel by learned counsel for petitioner.
TEST.CAS. 24/2023 Page 2 of 3This 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 25/09/2023 at 03:09:44
7. List before Joint Registrar for compliance on 03.08.2023.
8. List before the Court on 17.10.2023.
PRATEEK JALAN, J MAY 24, 2023 'vp'/ TEST.CAS. 24/2023 Page 3 of 3 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 25/09/2023 at 03:09:45