VIJAY LAKSHMI MARWAH & ANR Vs. STATE

JUDGEMENT

(1.) By the present petition filed under Section 276 read with Section 228 of Indian Succession Act, 1925, the petitioners seek probate/letters of administration with respect to the Will dated 30.8.2006 of late Smt.Shakuntala Rani @ Smt.Dayawanti Taneja.

(2.) Notice in this petition was issued to the State and also to the close relations. Valuation report has been received. Copy of citation has also been filed. Objections have been filed by Sh.Vijay Pratap Taneja and Sh.Vikram Taneja.

(3.) Today, both the Objectors, Sh.Vijay Pratap Taneja and Sh.Vikram Taneja, are present in Court. They are duly identified by their respective counsel. Objectors submit that they wish to withdraw the objections and they have no objection if probate of the Will of late Smt.Shakuntala Rani @ Smt.Dayawanti Taneja is granted in favour of the petitioners.