SAMBHAV GUPTA Vs. STATE

JUDGEMENT

(1.) Present petition has been filed by the petitioner under Section 276 of the Indian Succession Act, 1925 for grant of letters of administration of a registered Will executed on 23 rd March, 2010 by late Mr. Satish Kumar, son of late Mr. Hari Ram Gupta, resident of 480, Block-13, Lodhi Colony, New Delhi-110003.

(2.) It has been averred in the petition that deceased testator Mr. Satish Kumar, died on 19 th January, 2011. The deceased had executed a registered Will and Testament dated 23 rd March, 2010 which was witnessed by Mr. Paramjeet Singh and Mr. S.N. Gupta.

(3.) The Will of the deceased was registered with the Sub-Registrar V Office, New Delhi vide Registration No. 1909 in Addl. Book No.3, Volume No.1805 pages No. 3 to 4 on 25 th March, 2010.