ANYA GUPTA Vs. STATE

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 278 of the Indian Succession Act, 1925 (for short hereinafter referred to as "the Act") in respect of the estate of Late Shri Abhik Gupta (hereinafter referred to as "deceased").

(2.) PETITIONER is the daughter of the deceased; whereas respondent no. 2 is her brother.

(3.) CITATION has been published in the newspaper "The Statesman" dated 30th July, 2010. However, no public person has the grant of "Letters of filed any objection opposing Administration" to the petitioner.