MALINI MEHRA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present application has been filed on behalf of the petitioner seeking condonation of delay in filing rejoinder to the reply filed on behalf of the respondents no.2 and 3 to the petition for grant of letters of administration.

(2.) The instant petition has been filed for grant of letters of administration in favour of the petitioner, who is residing in the United Kingdom (UK). It is stated in the petition that the father of the petitioner, Lat Shri Madho Lal Mehra, died intestate on 2/3/2011 and the respondents no.2 and 3, who are the brother and mother of the petitioner, being the other Class I legal heirs of the deceased, are intent on depriving the petitioner of her rightful share in the estate of her late father.

(3.) Notice in the petition was issued on 24/1/2019. Pursuant thereto, respondents no. 2 and 3 have filed their objections/reply.