BHARAT KUMAR Vs. STATE

JUDGEMENT

(1.) Caveat No.839/2013 in RFA (OS) No.123/2013 Since counsel as above appears for the caveator, the caveat is discharged.

(2.) Testamentary Case No.61/2010 filed by Bharat Kumar seeking Letters of Administration of the Will dated April 09, 1998 statedly executed by Sh.Sahdev has been dismissed summarily with liberty to Bharat Kumar, his two sons and a daughter, who were co-petitioners to seek revival of the petition but limited to the assets of late Sh.Sahdev mentioned at Sl.No.2 to 8 of the schedule to the petition, after giving full particulars thereof.

(3.) The order is a composite order dated September 09, 2013.