JASBIR SINGH KHANNA Vs. STATE

JUDGEMENT

(1.) This petition has originally filed, was in respect of immoveable properties at Mohali and Dehradun and moveable properties in form of fixed deposit, units, shares, debentures and Bank accounts.

(2.) Subsequently the petitioner was able to secure mutation in his favour in relation to the immoveable properties, and in terms of order dated 10th July, 2002, it was recorded that the petitioner is pressing the relief in this probate petition, only in relation to moveable properties in view of the orders passed on IA No. 4089/02.

(3.) It is also to be noted that vide order dated 16.8.2001 passed in IA. No. 2517/01, by Hon'ble Mr.A.K. Sikri, J, in relation to the Dehradun property, upon statement being made that the Group Housing Society has already transferred the said plot in the name of the petitioner, thereupon it had been directed that the probate petition shall now proceed only in respect of Mohali property.