Delhi High Court - Orders
Anupam Kamal vs State (Govt. Of Nct Of Delhi) And Anr on 8 July, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 71/2023 & I.A. 12074/2025
ANUPAM KAMAL .....Petitioner
Through: Mr. Gaurav Puri, Mr. Sarthak Gupta
and Mr. Kushagra Bali, Advs.
versus
STATE (GOVT. OF NCT OF DELHI) AND ANR
.....Respondents
Through: Mr. Sanjeev Mahajan, Mr. Rishabh V.
and Ms. Simran Rao, Advs. for R-2
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 08.07.2025 I.A. 12074/2025
1. This is an application filed by the Petitioner seeking release of original Will dated 13.08.2012 and Will/Codicil dated 12.09.2013 to the Petitioner.
2. Learned counsel for the plaintiff states that the petition already stands disposed of vide order dated 22.04.2025. He prays that the original Will dated 13.08.2012 and Will/Codicil dated 12.09.2013, which has been deposited with the Court be released to him.
3. Issue notice. Learned counsel for the Respondent No. 2 accepts notice. He states that he has no objection to the prayer sought.
4. In view of the fact that the petition stands disposed of, the relief sought in this application is allowed.
5. The registry is directed to return the Will dated 13.08.2012 and TEST.CAS. 71/2023 Page 1 of 2 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 09/07/2025 at 22:08:23 Will/codicil dated 12.09.2013 to the Petitioner in accordance with Rules.
6. The application stands disposed of.
MANMEET PRITAM SINGH ARORA, J JULY 8, 2025/hp Click here to check corrigendum, if any TEST.CAS. 71/2023 Page 2 of 2 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 09/07/2025 at 22:08:23