AFZAL UR REHMAN KHAN Vs. STATE OF DELHI

JUDGEMENT

(1.) LEARNED counsel for respondent No. 2 has filed in court today a no objection of the respondent No. 2 to the grant of letter of administration with will annexed as prayed by the appellant.

(2.) THE no objection along with the vakalatnama executed by respondent No. 2 in favour of the counsel is taken on record.

(3.) VIDE order dated 10. 5. 2007 probate petition registered as PC No. 257/06/07 filed by the appellant has been dismissed holding that the appellant has not proved that the will dated 13. 2. 1998, Ex. PW-1/1, is the last legal and valid testament executed by Late Mst. Khateeja Begum, the mother of the appellant and respondent no. 2.