Sonia Bansal vs Government Of Nct Of Delhi & Ors on 28 October, 2021

[Cites 1, Cited by 0]

Delhi High Court - Orders

Sonia Bansal vs Government Of Nct Of Delhi & Ors on 28 October, 2021

Bench: Sanjeev Narula

$~14
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      TEST.CAS. 89/2021
       SONIA BANSAL                                               ..... Petitioner
                          Through:      Mr. Rajiv Bakshi, Advocate.

                          versus

       GOVERNMENT OF NCT OF DELHI & ORS.        ..... Respondents
                   Through: Ms. Hetu Arora Sethi, ASC, GNCTD
                            with Ms. Kavita Nailwal, Advocate
                            for Respondent No. 1.

     CORAM:
     HON'BLE MR. JUSTICE SANJEEV NARULA
             ORDER

%            28.10.2021
[VIA HYBRID MODE]

I.A. No. 12686/2021 (seeking exemption from filing original documents and fair typed copy of dim documents)

1. Allowed, subject to all just exceptions.

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

3. The application stands disposed of.

I.A. No. 13997/2021 (u/Order VI Rule 17 r/w Section 151 CPC, seeking amendment in petition)

4. For the grounds and reasons stated therein, the application is allowed. The amended memo of parties is taken on record.

TEST. CAS. 89/2021

5. Issue notice. Ms. Kavita Nailwal, Advocate accepts notice on behalf of Respondent No. 1. Issue notice to the Respondents No. 2-6, by all permissible modes, upon filing of process fee, returnable on 17th December, 2021.

6. 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 estate of the deceased as mentioned in the Schedule 'A' of the testatrix are located, for filing of valuation report within four weeks of service.

7. Citation be also published in newspapers - Statesman (in English) and Jansatta (in Hindi); 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.

8. List before the Joint Registrar for completion of service and pleadings on 17th December, 2021.

SANJEEV NARULA, J OCTOBER 28, 2021/as

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders