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Order Xiii Rule 1 Cpc Seeking Exemption ... vs State Govt. Of Nct Of Delhi Revenue ... on 7 October, 2021

Author: Asha Menon

Bench: Asha Menon

$~Suppl.-10
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     TEST.CAS. 90/2021, I.A. No. 13147/2021 (by the petitioner under
      Order XIII Rule 1 CPC seeking exemption from filing original
      documents)

      SH. NARESH MOHAN BAWA & ORS.            ..... Petitioners
                    Through: Mr. Yogesk K. Jagia and Mr. Amit
                             Sood, Advocates


                          versus

      STATE GOVT. OF NCT OF DELHI REVENUE DEPARTMENT
      THROUGH SECRETARY & ORS.
                                              .....Respondents
                    Through:  Ms. Soumya Tandon, Advocate for
                              R-1/State

      CORAM:
      HON'BLE MS. JUSTICE ASHA MENON
                  ORDER

% 07.10.2021 I.A. No. 13147/2021 (By petitioner under Order XIII Rule 1 CPC seeking exemption from filing original documents)

1. Exemption allowed, subject to all just exceptions.

2. Application stands disposed of.

1. The present petition has been filed by the petitioners under Section 278 of the Indian Succession Act, 1925, for grant of Letters of Administration of the registered Will dated 25th January, 2012 executed by Late Shri Sunil Kumar Bawa.

2. Issue notice of the petition to the respondents by all permissible modes including WhatsApp, E-mail, on the petitioner taking necessary steps, returnable before the Joint Registrar.

3. Ms. Soumya Tandon, Advocate appears on behalf of the Respondent No. 1/State on advance notice and accepts notice.

4. Notice be also issued to the concerned SDM for the next date of hearing to place on record the Valuation Report in respect of the assets/property bearing No.101, measuring 269 sq. yds situated at Navjiwan Vihar, New Delhi, as mentioned in the Will dated 25th January 2012.

5. Citations be published in two daily newspapers, one in English and one in Hindi, having wide circulation in NCT of Delhi/NCR, South 24 Parganas, West Bengal and Mumbai and in one daily newspaper in English having wide circulation each in Johannesburg, South Africa, Dubai, UAE and Ontario, Canada.

6. The petitioner is directed to file the original Will before the Joint Registrar, who shall keep the same in safe custody in accordance with the prescribed rules in this regard.

7. List before Joint Registrar on 13th December, 2021 for completion of service and pleadings as well as these proceedings in the petition.

8. The order be uploaded on the website forthwith.

ASHA MENON, J OCTOBER 07, 2021 pkb TEST.CAS. 90/2021 Page 2 of 2