HITESH BHARDWAJ Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The present application has been filed on behalf of the respondent no. 2 under Order XIV Rules 2(2) and (5) of the Code of Civil Procedure, 1908 (CPC) , seeking the following prayers:

(2.) The present testamentary case has been filed by the petitioner under Sec. 278 of the Indian Succession Act, 1925 (the Act), seeking Letters of Administration in respect of the last and final Will dtd. 22/2/2022 of late Mrs. Ramesh Kumari Bhardwaj (Testatrix) who was the mother of the petitioner and the respondent no.2. The Testatrix passed away on 7th/8/3/2020. The respondent no.2, in another testamentary case bearing Test Cas. No.17/2020 titled as Nitesh Bhardwaj v. Govt. of NCT and Anr. has propounded a different Will dtd. 14/7/2014 of the Testatrix, which is pending adjudication before this Court.

(3.) In the present testamentary case, the following prayers have been made: