VLS COMMODITIES P. LTD. Vs. SADHNA MEHROTRA

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India impugns two orders dtd. 27/3/2021 passed by the Administrative Civil Judge, South-East, Saket Court, New Delhi in Succ. Court No.1554/16, whereby the application filed on behalf of the petitioner Company, inter alia, seeking impleadment in the succession proceedings and permitting the petitioner Company to cross-examine the respondent no.1, PW-1 in the succession proceedings, has been dismissed. Furthermore, the objections filed on behalf of the petitioner Company have also been dismissed.

(2.) Submissions of the parties were heard on 13/9/2021 and on 17/11/2021, when the judgment was reserved.

(3.) Brief facts leading to the filing of the present petition are set out below: