Delhi High Court - Orders
Avinash Chander Chanana vs State & Ors on 8 January, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 19/2010
AVINASH CHANDER CHANANA ..... Petitioner
Through: Mr. Shiv Mangal Sharma & Mr.
Shashank Khurana, Advocates.
versus
STATE & ORS ..... Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 08.01.2024
I.A. 333/2024 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
I.A. 332/2024 (u/Ss 247 & 254 of Indian Succession Act, 1925)
3. The present Application under Sections 247 and 254 of the Indian Succession Act, 1925 has been filed on behalf of the applicant/petitioner seeking appointment of an Administrator for protecting the estate of the deceased Testator till the pendency of the present petition and also direction to the non-applicant/respondent No. 2 restraining from misappropriating and creating any third-party interest in the properties enumerated in the Will.
4. Issue notice.
5. On taking steps, let notice be served upon the non-applicants/respondents through counsel through ordinary and electronic modes, returnable on 15.02.2024 for consideration.
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 24/01/2024 at 23:39:03
6. On receipt of the notice, the non-applicants/respondents are directed to file the reply, if any, within 15 days with an advance copy to opposite counsel.
NEENA BANSAL KRISHNA, J JANUARY 8, 2024 S.Sharma 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 24/01/2024 at 23:39:03