REGENT COMPUTRONICS PVT. LTD.

Anupam Bhargava Appellant

V/S

STATE Respondents

Referred Judgements :-

ANANGA MOHAN PAL V. BALAI CHAND PAL [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
CHITIVALASA JUTE MILLS VS. JAYPEE REWA CEMENT [REFERRED TO]
GUPTE CARDIAC CARE CENTRE AND HOSPITAL VS. OLYMPIC PHARMA CARE PRIVATE LIMITED [REFERRED TO]
NATIONAL INSTITUTE OF MENTAL HEALTH and NEURO SCIENCES VS. C PARAMESHWARA [REFERRED TO]
ARJIES ALIMINIUM UDYOG VS. SUDHIR BATRA [REFERRED TO]
AMAR DEEP SINGH VS. STATE [REFERRED TO]
RAJAN SURI VS. STATE [REFERRED TO]
ASHTBHUJA RATAN KUER VS. THAKUR DEBI BAKSH SINGH [REFERRED TO]
RAM CHANDRA SABHARWAL VS. SATISH CHANDRA SABHARWAL [REFERRED TO]

JUDGEMENT

(1.) THE respondent No. 2 in this petition for grant of probate seeks stay of trial/further proceedings under Section 10 of the CPC for the reason of having instituted (prior to the institution of this petition) a petition in the High Court of Madhya Pradesh at Indore for grant of probate of another Will of the deceased. The date of the Will of which probate is claimed at Indore is prior to the date of the Will of which probate is claimed before this Court.

(2.) THE factual matrix in so far as relevant for the present purposes only is as under.

(3.) WHILE the present petition is supported by the wife/companion and the Trust, it is oppose by the sons and the daughter. The pleadings are complete.

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ANUPAM BHARGAVA Vs. STATE

Referred Judgements :-

JUDGEMENT

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