ANITA SACHDEVA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioners under Sec. 276 of the Indian Succession Act, 1925, seeking grant of Letters of Administration with Will annexed, in respect of the moveable and immovable properties left behind by her late maternal aunt - Ms. Vidya Wanti Bagga alias Ms. Ved Bagga (the 'testatrix").

(2.) The Letters of Administration with Will annexed are sought with respect to the following movable/immovable properties, as specified in the Will dtd. 19/3/2013 of the testatrix:

(3.) Further, it is submitted that the testatrix had made a declaration in her Will dtd. 19/3/2013 that she had deposited some amount with Mr. Sudhir Khurana's Company namely Praveer Construction Pvt. Ltd. and had ordained petitioner no.2 and respondent no.3 to realize and distribute the same amongst petitioner nos. l and 4. The petitioners and respondent no. 3 have not been able to trace out either Mr. Sudhir Khurana or his said company and therefore the said amount has not been claimed in the present petition, however, the petitioners have sought leave of this court to add the said amount to the estate of the testatrix, if traced out by the petitioners.