DHARAM VIR Vs. STATE (GOVT. OF NCT DELHI)

JUDGEMENT

(1.) The present petition has been filed by the Petitioner under Ss. 276 and 278 of Indian Succession Act, 1925 for grant of probate of the Will dtd. 28/12/2013 executed by Late Sh. Manmohan Singh Kohli (hereinafter referred as 'Testator').

(2.) It has been stated in the petition that the Testator did not have any legal heirs and therefore, the Government of NCT of Delhi was the sole respondent in the present petition. Notice in the petition was issued on 29/2/2016. After the publication of the citations, the counsels for the Objectors namely Jatinder Singh and Jyoti Singh appeared before Court on 19/10/2017 and 10/10/2017 respectively.

(3.) The counsels for the Objectors failed to file/refile objections despite repeated opportunities being given to them. In view thereof, the right of the Objectors to file objections was closed vide order dated 14 th May, 2018 passed by the Joint Registrar. Appeals filed on behalf of the Objectors challenging the closing of their right to file objections were dismissed by the Coordinate Bench as well as the Division Bench of this Court.