HIMANI WALIA Vs. HEMANT WALIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode. EX.APPL.(OS) 338/2022

(2.) The present application has been filed on behalf of the Applicant/Decree-Holder-Ms. Himani Walia seeking waiver of payment of stamp duty in respect of the assets inherited by the various parties from the estate of Late Sh. S.S. Walia and his sister Dr. Urmila Walia. Further, the Applicant seeks cancellation of the notice dtd. 14/2/2022 received from the Registry of the High Court of Delhi, as also notice dtd. 3/3/2022 received from the Office of the Assistant Collector (Kalkaji), New Delhi.

(3.) The suit seeking partition and other reliefs, being CS (OS) No. 442/2018, was filed before this Court by the legal heirs of Late Sh. S.S. Walia who had passed away on 10/12/2017. The deceased had a large number of moveable and immovable assets which included the business of a petrol station, export business, various immovable properties in prime localities in Delhi and Noida, fixed deposit receipts and bank accounts, paintings, antiques, artworks, shares in various companies and vehicles, etc. During the pendency of the suit itself, the three children and the wife of the deceased with the assistance of their Counsels had arrived at a settlement. Thereafter, the terms of settlement were incorporated into the Memorandum of Family Settlement and Arrangement dtd. 16/10/2018.