OM PRAKASH BHARGAVA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 276 of the Indian Succession Act, 1925, seeking grant of Letter of Administration in respect of the Share Certificate and immovable assets of Late Smt. Nisha Bhargava (hereinafter referred to as 'the deceased'), including Flat No. A-31 and A-32, Rameshwar Darshan Society, 4 Bungalow, Andheri West, Mumbai (hereinafter referred to as the 'flats').

(2.) It is alleged that the deceased was ordinarily a resident of Delhi and died on 29/4/2020 at Delhi.

(3.) It is further stated that at the time of her death, the deceased left behind four Legal Heirs, namely, Mr. Om Prakash Bhargava (husband) 'the petitioner herein; Mr. Jitin Bhargava (son)' respondent no.2 herein; and, Smt. Priya Bhargava and Mrs. Chabi Bhargava (daughters) - respondent nos. 3 and 4 herein, respectively.