ISHWAR DEVI GROVER & ORS. Vs. STATE

JUDGEMENT

(1.) I.A. 11580/2016

(2.) In this case, the petitioners had filed the present petition under Sections 222, 224 and 276 read with Section 300 of the Indian Succession Act for grant of a probate with respect to the Will dated 4.3.2013 of late Sh. Bhagwan Dass Grover. Vide order dated 23.7.2014, the present petition, which was uncontested, was allowed and probate was granted to the petitioner.

(3.) Learned counsel for the petitioners submits that all the legal heirs of late Sh. Bhagwan Dass Grover, who are the beneficiaries of the Will dated 4.3.2013, are the petitioners herein. Counsel further submits that since all the legal heirs are beneficiaries of the Will dated 4.3.2013 of late Sh. Bhagwan Dass Grover, the requirement of furnishing the administrative bond and the surety may be dispensed with.