ANISH ARYA Vs. STATE

JUDGEMENT

(1.) Present petition has been filed by the petitioner under Sec. 276 of the Indian Succession Act for grant of probate/letter of Administration in respect of Will dated 28th May, 2001 of the deceased Mr. Ashok Arya.

(2.) It has been averred in the petition that the petitioner is the son of the deceased Mr. Ashok Arya, who expired on 28th March, 2014. The deceased is stated to have executed a registered Will dated 28th May, 2001, which was duly attested by Mr. Arvind Arya and Major (Retd.) Suneal Malik, Advocate. The Will dated 28th May 2001 executed by the deceased is reproduced herein below :- "Will

(3.) Shop No.44, Community Centre, New Friends Colony, New Delhi.