SANDIP KULDIP KHOSLA Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner has filed the present petition under Section 278 of the Indian Succession Act seeking grant of letter of administration with respect to the Will dated 1.3.2012 (wrongly typed as Will dated 2.3.2012) of late Sh.Kuldip Khosla, who died on 24.4.2013, at New Delhi. The death certificate of the testator, Sh.Kuldip Khosla, has been exhibited as Ex.PW-1/1.

(2.) Notice was issued to the State. Citation has been issued in the Delhi Statesman. Notice was also issued to the close relations.

(3.) Despite service, none of the close relations or anyone has chosen to appear and oppose the present petition. The respondent no.2 is the wife of late Sh.Kuldip Khosla and mother of the petitioner herein, and she has filed her no objection with respect to grant of letter of administration of the Will dated 1.3.2012 of late Sh.Kuldip Khosla, with respect to credit balances in the Saving Bank Accounts at State Bank of India and Fix Deposit in the same bank.