SANJAY SINGH Vs. CHANDRADEO PRASAD

JUDGEMENT

(1.) HEARD the learned counsels Mr. Laxmi Narain Das for the appellant and Mr. Vinay Kirti Singh for the respondents.

(2.) THIS appeal is directed against the order dated 15.06.2009 in Revocation Case No. 150 of 2008 passed by the Additional District Judge VI, Patna on a petition under section 263 of the Indian Succession Act, 1925 filed for revoking the Letter of Administration granted vide order dated 20 th December, 2007 in favour of the appellant in Letter of Administration Case No. 99 of 2007 with respect to the administration of the Will dated 06.06.1997 executed by one Ram Rekha Singh of village Chistipur, Kurji Police Station- Digha, District- Patna.

(3.) LEARNED counsel for the respondent submits that the party would be appearing in the Court of the learned District Judge Patna in aforesaid Letter of Administration Case No. 99 of 2007 and would be filing its caveat as also objection so that the letter of administration case may proceed.