GANESH PRASHAD SETH Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of. I.A. 48356/2024 (for exemption from furnishing Security Bond for issuance of Probate certificate)

(3.) The present application under Sec. 151 of the Code of Civil Procedure, 1908 (hereafter 'CPC') has been filed on behalf of respondent no. 3/applicant seeking exemption from furnishing administration/security bond or security for issuance of probate certificate.