VINAY KUMAR Vs. BIJAY KUMAR

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India impugns the order (dated 20th April, 2017 in Probate Case No.42315/16 of the Court of Additional District Judge-06 (Central), Delhi) of dismissing the application of the petitioner / objector no.3 for comparison of the signatures of the testatrix on the document of which probate is sought with an authorisation letter stated to have been submitted by the deceased to the Housing Society.

(2.) The petition came up before this Court on 28th May, 2017 when notice thereof was ordered to be issued for 21st July, 2017. Though the petition was accompanied with an application for interim relief for stay of proceedings in the Probate Case but no such interim relief was granted.

(3.) On 21st July, 2017 though the respondent had been served but the petition could not be taken up for hearing owing to paucity of time and adjourned to 14th November, 2017.