Delhi High Court - Orders
Shashi Jai Krishna & Ors vs Angira Hansraj Gupta & Ors on 24 January, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 335/2016
SHASHI JAI KRISHNA & ORS ..... Plaintiffs
Through: Mr. Raman Kapur, Sr. Adv. with Mr.
Sukant Vikram and Mr. Abhinav
Ankit, Advs.
Versus
ANGIRA HANSRAJ GUPTA & ORS ..... Defendants
Through: Mr. Pawanjit Bindra, Mr. G.S.
Patwalia and Mr. Bhuvaneshwar
Tyagi, Advs. for D-1 to 3.
Mr. G.K. Mishra, Adv. for D-4.
Mr. Rakesh Kumar Garg and Ms.
Megha Agarwal, Advs. for D-5.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 24.01.2019
1. The senior counsel for the plaintiffs, in furtherance to the hearing on 16th January, 2019, has referred to Sections 75 & 112 of the Indian Succession Act, 1925 and has contended that under Section 112, the bequest to the defendant No.1 Trust is void.
2. In my prima facie opinion, the said provision does not apply.
3. The senior counsel for the plaintiffs seeks time to study further.
4. List on 3rd April, 2019.
RAJIV SAHAI ENDLAW, J.
JANUARY 24, 2019 'bs'..