Karnataka High Court
Mr. Sridhar K N Ayengar vs Nill on 18 April, 2023
Author: Hanchate Sanjeevkumar
Bench: Hanchate Sanjeevkumar
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PROB.CP No. 3 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF APRIL, 2023
BEFORE
THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
PROBATE C.P.NO.3 OF 2023
BETWEEN:
MR. SRIDHAR K.N. AYENGAR,
S/O DR. NARAYAN K.N AYENGAR
AGED ABOUT 44 YEARS,
R/A 59, MANITOU AVE,
POUGHKEEPSIE,
NEW YORK 12603-2731, USA.
REPRESENTED BY POA
MR SANTOSH KUMAR
MANDAYAM SAMPATH
...PETITIONER
(BY SMT. MEDHA HEGADE, ADVOCATE FOR
SRI. VIKRAM SIMHA, ADVOCATE)
AND:
Digitally signed
by PAVITHRA
B NILL
Location: HIGH
COURT OF
KARNATAKA
...RESPONDENT
THIS PROB.CP IS FILED UNDER SECTION 276 OF THE
INDIAN SUCCESSION ACT, 1925 R/W RULE 5 OF THE RULES
GOVERNING PROBATE AND ADMINSTRATION MATTERS, 1964,
PRAYING TO ALLOW TO PROVE THE SAID WILL IN COMMON
FORM AND THAT, PROBATE THERE OF TO HAVE EFFECT
THROUGH OUT THE STATE OF KARNATAKA, INDIA MAY BE
GRANTED TO HIM; AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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PROB.CP No. 3 of 2023
ORDER
Learned counsel for the petitioner has filed a memo for withdrawal of the petition with liberty to file a fresh/new petition before the concerned Jurisdictional District and Sessions Court at Bengaluru.
2. Memo is placed on record.
3. Accordingly, petition is dismissed as withdrawn. Liberty is reserved to the petitioner to file a fresh/new petition before the concerned Jurisdictional District and Sessions Court at Bengaluru as prayed for.
Sd/-
JUDGE PB List No.: 3 Sl No.: 2