DR. ANUPAM BHARGAVA Vs. STATE AND ORS.

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 opposed by the sons and the daughter. The pleadings are complete.