SURENDER NATH VERMA Vs. ARUN VERMA

JUDGEMENT

(1.) Though the Office Report indicates that the respondent nos.4 (c) and 7 to 9 have not been served, the learned counsel for the petitioner submits that as these respondents had been proceeded ex parte before the learned Trial Court, they need not be served in the present proceedings.

(2.) This petition has been filed challenging the order dated 22.02.2020 passed by the learned Additional District Judge-02, North, in suit, being CS No.59547/2016, adjourning the suit sine die.

(3.) The facts in brief are that the respondent nos. 1 to 3 herein had filed the Testamentary Case, being Testamentary Case No.14/2003, pending before this Court, seeking probate of an alleged Will dated 08.12.1996 of late Shri Jawala Nath Verma. The Will relates to property bearing no. C-6/17, Model Town, Delhi-110009.