SONALI GULATI Vs. STATE

JUDGEMENT

(1.) Counsel for the applicant says that in view of the order passed by the Division Bench in PAO(OS) 325/2001, this application has become infructuous. Counsel wishes to withdraw the same. Dismissed, as withdrawn.

(2.) It is an appication filed on behalf of respondent no.2 under Order 6 Rule 17 read with Section 151 of Civil Procedure Code for amendment to the objection to the grant of Probate. It is contended by counsel for the applicant/ defendant that respondent No.2 filed detailed objections in the Probate proceedings alleging forgery and falsification of the will. However, a pertinent and relevant objection pertaining to the ownership of Vasant Vihar house which was relevant was left out inadvertently in the objections filed earlier, those Probate proceedings. By the present application, the respondent no.2 wants to incorporate paragraphs 2A which is to the following effects:-

(3.) The Objector wants to incorporate paragraphs 2B, 2C and 2D also.