Delhi High Court - Orders
Ratna Kapur vs M.G. Ramachandran & Anr on 19 October, 2023
Author: Manmohan
Bench: Manmohan
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) 63/2023 & CM APPLs. 25745/2023, 52039/2023 AND
52515/2023
RATNA KAPUR ..... Appellant
Through: Mr. Jayant Mehta, Senior
Advocate with Ms. Pritha Srikumar
Iyer, Ms. Mansi Binjrajka and
Mr. Raghav Bhatia, Advocates.
versus
M.G. RAMACHANDRAN & ANR. ..... Respondents
Through: Mr. M.G. Ramachandran, respondent
No.1 in person with Mr. Ravi Aggarwal,
Mr. Ishaan Aggarwal, Ms. Ranjitha
Ramachandran and Mr. Aneesh Bajaj,
Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 19.10.2023 CM Appl. 52039/2023
1. Present application has been filed by respondent No.1, who is present in person, for the following reliefs:-
"(a) Direct the distribution and payment of the amount from the amount lying in the Estate Account maintained with HDFC Bank, Janpath branch New Delhi to the beneficiaries in the first tranche as provided in Clauses 5, 8A, 8B, 8C, 8D of the Will, the payment due to Respondent No.1 and in the case of the Appellant and her sister Ms. Naina Kapur subject to rendition of account;
(b) Pass appropriate directions in regard to the finalisation of the sale of B 12 Maharani Bagh, New Delhi; and 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 20/10/2023 at 23:30:56
(c) Pass such further order or orders as may be considered appropriate in the matter."
2. Respondent No.1, who appears in person, has handed over a chart which according to him, indicates the amounts that can be disbursed immediately from the funds available with the Estate in Estate Account No.50200072217572 at HDFC Bank, Janpath. The said chart is reproduced hereinbelow:-
"AMOUNTS WHICH CAN BE DISBURSED IMMEDIATELY FROM THE FUNDS AVAILABLE WITH THE ESTATE IN ESTATE ACCOUNT NO.50200072217572 S.No. PAYEE AMOUNT COMMENT
1. Mr. M.G. Ramachandran 44,15,680.00 Reimbursement of:
i. income tax payment (INR 34,15,680); and ii. amount (INR 10,00,000) deposited in joint estate account no.50100157899116 at HDFC Bank, New Friends Colony
2. Ms. Ratna Kapur 43,64,646.00 Reimbursement of:
i. Court fees for
succession certificate
(INR 43,64,646)
3. Bar Association of India 5,00,000.00 Bequest under Clause 8A
4. Supreme Court Bar 5,00,000.00 Bequest under Clause 8A
Association
5. Delhi High Court Bar 5,00,000.00 Bequest under Clause 8A
Association
6. Indian Society of 5,00,000.00 Bequest under Clause 8A
International Law
7. Centre for Feminist Legal 5,00,000.00 Bequest under Clause 8A
Research
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 20/10/2023 at 23:30:56
8. SOS 5,00,000.00 Bequest under Clause 8A
9. Shruti 5,00,000.00 Bequest under Clause 8A
10. Deepalaya 5,00,000.00 Bequest under Clause 8A
11. Oxfam 5,00,000.00 Bequest under Clause 8A
12. Udayan Care 5,00,000.00 Bequest under Clause 8A 13 Baldev Sharma 3,00,000.00 Bequest under Clause 8B 14 Uday Shankardass 50,00,000.00 Bequest under Clause 8D 15 Shaila Shankardass 30,00,000.00 Bequest under Clause 8D 16 Raina Shankardass 30,00,000.00 Bequest under Clause 8D 17 Shammit Kapur 30,00,000.00 Bequest under Clause 8D
3. Learned senior counsel for the appellant states that he has no objection to the aforesaid payments being made.
4. Accordingly, with consent of the parties, the aforesaid payments shall be made by way of Account Payee cheques and/or through banking channels after obtaining requisite statutory permissions in cases of payments to foreign entities.
5. Let the needful be done within two weeks.
6. List the matter for hearing on 04th January, 2024.
MANMOHAN, J MINI PUSHKARNA, J OCTOBER 19, 2023 js 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 20/10/2023 at 23:30:56