SANJEEV KUMAR JUNEJA AND ORS. Vs. STATE

JUDGEMENT

(1.) The petitioners(three sons of late Shri Rajender Prasad Juneja and late Smt. Krishna Kumari Juneja), have filed the present petition under Section 372 of the Indian Succession Act, 1925 for grant of a Succession Certificate in their favour in respect of shares, debenture and securities owned by their mother, who had died intestate on 3.2.2010.

(2.) It is stated by learned counsel for the petitioners that the father of the petitioners, Shri Rajender Prasad Juneja had expired on 14.12.1989 and he was survived by his wife(Smt. Krishna Kumari Juneja) and the petitioners as his class-I heirs. Smt. Krishna Kumari Juneja, had died intestate on 3.2.2010, leaving behind the petitioners herein as her class-I heirs.

(3.) Notice was issued in the present petition on 30.7.2015, returnable before learned Joint Registrar on 21.9.2015. The petitioners were directed to serve the respondent/Govt. of NCT of Delhi through publication in the English daily "The Statesman" and the Hindi daily "Dainik Jagran", Delhi edition and they were directed to file a copy of the citations before the Joint Registrar. In his order dated 16.10.2015, the learned Joint Registrar had recorded that the citations had been duly published in the English daily "The Statesman" on 13.8.2015 and in the Hindi daily "Dainik Jagran" on 21.8.2015.