SHALINI SRIVASTAVA Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this present petition under section 278 of the Indian Succession Act seeking grant of Letter of Administration in favour of the petitioner with respect to the will dated 15.07.2015 which was executed by Late Smt. Madhu Bala Srivastava (hereinafter referred to as "the deceased") who has expired on 04.08.2015 at New Delhi.

(2.) It has been averred in the petition that the petitioner and respondent no. 2 to 5 are the children of the deceased and the only surviving legal heirs.

(3.) Notice was issued by this court on 05.12.2017 and was served to respondents. Respondent no. 2, 4 and 5 have entered appearance and supported the case of the petitioner by recording their respective NOCs' dated 22.03.2018 and 21.05.2018 to this court. It is pertinent mention that Respondent no. 3 was proceeded ex-parte by order of this court dated 21.01.2019.