LAWS(P&H)-2019-11-67

VIJAY GANAPATI Vs. STATE OF HARYANA

Decided On November 28, 2019
Vijay Ganapati Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) This Revision has been preferred against the Order dated 10th August, 2016 passed by the Ld. Additional District Judge, Gurgaon in case i.e. Petition No.10/3-5-12/22-4/16, vide which Application of the Petitioner, who happens to be Respondent No.2 in the said Probate Petition filed under Section 151 read with Order 18 Rule 3-A of the Civil Procedure Code (for short, 'the CPC'), was dismissed.

(2.) Background of the matter can be understood by referring to the orders passed by the Ld. Court below before the date of the impugned order, i.e. 30th January, 2016 and 20th February, 2016. The two orders are set out as below :-

(3.) After passing of the Order dated 20th February, 2016, the Petitioner filed his aforesaid Application (Annexure P-8) on 24th March, 2016, which was the date fixed by the Ld. Court below for cross-examination of the original PW-1. The said Application was supported by an Affidavit of Petitioner- Sh. Vijay Ganpati and also by a separate Affidavit sworn by Sh. K. Surender, Advocate, which two Affidavits both dated 24th March, 2016, are part of the Application (Annexure P-8).