(1.) Heard Shri. Praveen Kumar, learned counsel for the petitioners, Shri.Abhishek Krishna for respondent no.3 and Shri.A.P.Singh on behalf of respondent no.4.
(2.) Petitioners' application for mutation of their names in place of their father in regard to property in question submitted under Sec. 147 of Uttar Pradesh Municipalities Act, 1916 (hereinafter called the 'Act, 1916') was allowed vide order dtd. 9/10/2019 on basis of a registered will dtd. 18/10/2008 in their favour executed by their father as well as despite publication of notice, no objection was filed on behalf of contesting private respondents.
(3.) Contesting respondents instead of filing an appeal as provided under Sec. 160 of the, Act, 1916 filed a recall application for recalling above referred order dtd. 9/10/2019 on ground that it was a case of misrepresentation as petitioners despite knowledge have not disclosed that subsequently a will dtd. 3/6/2014 was executed in favour of private respondents and therefore said application was allowed by impugned order dtd. 9/10/2019 and appeal thereof was dismissed by the other impugned order dtd. 5/9/2022.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN