VANDINI KHANNA Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this present petition under section 276 of the Indian Succession Act seeking grant of probate in favour of the petitioner with respect to the will dated 23.10.2012 which was said to be executed by Late Smt. Sukrita Khanna (hereinafter referred to as "the deceased") who has expired on 22.09.2017 in New Delhi.

(2.) It has been averred in the petition that the deceased was the wife of Late Shri Kirtee Chand Khanna who pre-deceased her. She was also the mother of the petitioner and Late Rohit Khanna who is the father of respondents 2 & 3.

(3.) The matter first came up for hearing before this court on 07.11.2017, where notice was issued to the respondents. Notice was served on respondent no. 1 and respondents 2 & 3 were served through publication. Despite sufficient opportunity no one appeared for respondent no. 2& 3 and their right to file objections to the present petition was closed by this court on 27.09.2018.