LINA KHOSLA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The four petitioners, of which petitioners no.1 & 2 namely Lina Khosla and Sonia Dutta are the daughters, and the petitioners no.3 & 4 namely Navin Devichand and Takeshwar Devichand, are the sons of late Joginder Lal Devichand, filed this petition seeking Letters of Administration to the estate of late Joginder Lal Devichand on the basis of the document dated 7th October, 2002 stated to be the validly executed last Will of the said Joginder Lal Devichand.

(2.) The only other son/heir of late Joginder Lal Devichand, namely Rajan Devichand was impleaded as respondent no.2.

(3.) The petition was entertained and citation thereof issued. The respondent no.2 has filed objections to the Letters of Administration sought by the petitioners.