Aparna Mutatkar & Anr vs State Of Nct Of Delhi on 18 November, 2021

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Delhi High Court - Orders

Aparna Mutatkar & Anr vs State Of Nct Of Delhi on 18 November, 2021

Bench: Sanjeev Narula

$~13
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       TEST.CAS. 95/2021 & I.A. 14111/2021.
        APARNA MUTATKAR & ANR.                                   ..... Petitioners
                           Through:      Mr. Abhinav Ramkrishna, Advocate.

                           versus

        STATE OF NCT OF DELHI                             ..... Respondent
                      Through:           Ms. Saumya Tandon, Advocate for
                                         R-1.
     CORAM:
     HON'BLE MR. JUSTICE SANJEEV NARULA
             ORDER

%            18.11.2021
[VIA HYBRID MODE]

I.A. 15045/2021 (for amendment of petition)

1. For the grounds and reasons stated therein, the application is allowed.

2. The amended petition, annexed at pages 11-25 of the instant application, be taken on record.

3. The application stands disposed of.

TEST.CAS. 95/2021

4. This is a petition under Section 278 of the Indian Succession Act, 1925 by seeking letters of administration with the annexed last will of late Ms. Asha Pathak, the testatrix, in respect of document dated 17th September, 2018.

5. In the List of Beneficiaries annexed to the petition, it has been averred that Petitioners No. 1 & 2 are both nieces of the testatrix. Counsel for the Petitioners states that the testatrix was issueless.

6. Issue notice. Ms. Saumya Tandon, counsel for Respondent No. 1, accepts notice on behalf of the State.

7. Issue notice to the State, through the Sub Divisional Magistrate (SDM) Chief Controlling Revenue Authority (CCRA) of the district within which the disclosed immoveable properties of the testatrix are located, as mentioned in the List of Assets annexed to the petition, for filing of valuation report within six weeks of service.

8. Counsel for Petitioners to furnish the addresses of the concerned SDM/CCRA of the concerned district.

9. Citation be also published in newspapers - Statesman (in English) and Jansatta (in Hindi); as well as by affixation on the Notice Board of concerned District Court and this Court. Citations to be filed with the Registry before the next date of hearing.

10. List before the Joint Registrar on 11th January, 2022 for completion of pleadings.

SANJEEV NARULA, J NOVEMBER 18, 2021 as

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Delhi High Court - Orders