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Master Ishaan Sharada (Minor), Through ... vs Shri Sanjeev Sharada & Ors on 8 July, 2021

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~8
                                      *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +     FAO 155/2021 & CM APPL.19084/2021
                                            MASTER ISHAAN SHARADA (MINOR), THROUGH HIS
                                            MOTHER AND NATURAL GUARDIAN, MRS. SONIA
                                            SHARADA                                 ..... Appellant
                                                     Through: Mr. Arvind Kumar Sharma, Advocate.

                                                              versus

                                            SHRI SANJEEV SHARADA & ORS.              ..... Respondents
                                                     Through: Mr. R.S.Chaggar, Advocate for R-4.

                                            CORAM:
                                            HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                              ORDER

% 08.07.2021

1. The hearing was conducted through video conferencing.

2. Issue notice. Notice is accepted by learned counsel appearing for respondent No.4.

3. Notice shall issue to respondent Nos.1 to 3, returnable on 22.07.2021.

4. Learned counsel for appellant is directed to produce a correct copy of the Will dated 18.07.2005.

5. Learned counsel for appellant submits that respondent Bank has also filed a complaint contending the Relinquishment Deed dated Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:08.07.2021 Signing Date:08.07.2021 21:41:59 19:04 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

13.04.2011 to be a forged document.

6. Learned counsel appearing for respondent No.4 prays for time to take instructions.

7. Respondent No.4 is directed to produce a copy of the complaint/FIR, if any filed.

8. Digital copy of the Trial Court's record be requisitioned.

9. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.

SANJEEV SACHDEVA, J JULY 8, 2021 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:08.07.2021 Signing Date:08.07.2021 21:41:59 19:04 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.