TWINKLE JATIN KHANNA @ TWINKLE AKSHAYKUMAR Vs. ANITA ADVANI

JUDGEMENT

(1.) By this chamber summon the applicant seeks that the order dated 17 February 2014 passed by the Learned Commissioner of Taking Accounts rejecting the review petition filed by the applicant be set aside and seeks that the application filed by the respondent for certified copies of the proceedings of probate petition No. 1388 of 2012 be dismissed. Some of the relevant facts for the purpose of deciding this chamber summon are as under:-

(2.) Applicant is the daughter of the late Mr Rajesh Khanna who expired on 18th July 2012. It is case of the applicant that the said deceased had left a will and testament dated 19th June 2012 and had appointed the applicant as executrix of the said will. The applicant filed a testamentary petition in this Court being No. 1388 of 2012 for probate of the said will. By an order dated the 6th October, 2002 this Court allowed the said petition and granted probate in respect of the said will.

(3.) Sometime in the month of November 2012 the respondent filed a complaint being complaint no. DV/25/2012 against the applicant and her family members before the learned Metropolitan Magistrate under the provisions of the Protection of Women from Domestic Violence Act 2005. By an order dated 3rd December 2012 passed by this Court in Criminal Petition No. 4196 of 2012 and other 2 connected matters filed by the applicant and her family members the proceedings initiated by the respondent before the learned Metropolitan Magistrate came to be stayed.