SHARDA RELAN Vs. STATE

JUDGEMENT

(1.) The present application under Sec. 151 CPC, 1908, has been filed on behalf of the petitioner seeking exemption from filing of Administration Bond and Surety Bond.

(2.) None present on behalf of the respondent No. 2. The respondent No. 2 is proceeded ex-parte.

(3.) It is submitted that the Probate has been granted in respect of the Will dtd. 22/3/2012 of Sh. Narinder Dev Relan vide Judgment dtd. 17/7/2023. The petitioner has been directed to submit the Indemnity and the Administration Bond and also to make the payment of the requisite court fees/stamp duty. The petitioner has already received e-court fee amounting to Rs.1,99,55,389.00, which has been deposited with the Registry.