Veera Nayar & Ors vs Government Of Nct Of Delhi & Ors on 10 March, 2022

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Delhi High Court - Orders

Veera Nayar & Ors vs Government Of Nct Of Delhi & Ors on 10 March, 2022

Bench: Sanjeev Narula

                          $~12
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      TEST.CAS. 22/2022
                                 VEERA NAYAR & ORS.                                  ..... Petitioners
                                             Through:             Mr. Sankalp Goswami and Mr. Ankur
                                                                  Manchanda

                                                    versus

                                 GOVERNMENT OF NCT OF DELHI & ORS.      ..... Respondents
                                             Through: Appearance not given
                                 CORAM:
                                 HON'BLE MR. JUSTICE SANJEEV NARULA
                                         ORDER

% 10.03.2022 I.A. 3428/2022 (On behalf of the petitioners under Section 151 CPC for grant of exemption from filing certified copies/originals of the documents)

1. Exemption is granted, subject to all just exceptions.

2. The Petitioner shall file better copies of exempted documents, compliant with practice rules, before the next date of hearing.

3. Accordingly, the application stands disposed of.

TEST.CAS. 22/2022

4. This is a petition under Section 278 of the Indian Succession Act, 1925, wherein the Petitioners seek letters of administration in respect of the estate left behind by late Shri Ram Gopal Lachhmandas Nayar alias R.G. Nayar - who died intestate. In the List of Beneficiaries annexed to the petition, it has been averred that Petitioners No. 1 - 2 are Class-I surviving legal heirs.

Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:14.03.2022 17:48:05

5. Issue notice to the Respondent No. 1-3 by all permissible modes, returnable on the next date, upon filing of process fee.

6. Issue notice to the States through the Sub Divisional Magistrate (SDM) / Chief Controlling Revenue Authority (CCRA) of the districts within which the disclosed immoveable properties of the deceased are located. Respondents are directed to submit valuation reports with respect to each property within six weeks of service. Counsel for Petitioners to furnish to the Registry, the addresses of each of the concerned SDM/ CCRA, before the next date of hearing.

7. Notices also be affixed at Notice Board of the High Court as well as the office of the SDM where properties are situated.

8. Citation be also published in newspapers - Times of India (in English) and Jansatta (in Hindi), as well as in local language, if any, for circulation in Mumbai & Delhi Editions. Citations be filed with the Registry before the next date of hearing.

9. List before the Joint Registrar for marking of exhibits on 28th April, 2022.

10. List before the Court thereafter.

SANJEEV NARULA, J MARCH 10, 2022 gj Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:14.03.2022 17:48:05

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Delhi High Court - Orders