SUBHIR KUMAR DAS Vs. SANTOSH KUKMAR TIWARI

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard learned counsel for the petitioners.

(3.) Present testamentary case has been filed under Chapter XXX of the Rules of the Court seeking grant of letters of administration in respect of the estate of deceased late Deepak Kumar Das which he possessed at the time of his death.