SANT LAL Vs. COMMISSIONER, GURUGRAM DIVISION

JUDGEMENT

(1.) Present application has been filed for placing on record copy of the judgment of the Hon'ble Supreme Court of India in SLP (C) No. 13146 of 2021 titled as Jitender Singh vs. State of Madhya Pradesh dtd. 6/9/2021 as Annexure A-1.

(2.) Learned counsel for the appellants submits that even the mutation could not have been entered into till the Will is proved hence, the recording of a mutation on the basis of the Will is contrary to the order passed by the Hon'ble Supreme Court of India in SLP (C) No. 13146 of 2021 titled as Jitender Singh vs. State of Madhya Pradesh decided on 6/9/2021, which fact has been ignored by the learned Single Judge.

(3.) We have heard learned counsel for the parties and have gone through the record with their able assistance.