DINESH KUMAR SINGH Vs. BRIJ BHUSHAN SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Civil Miscellaneous application has been filed under Article 227 of the Constitution of India against the Order dtd. 24/9/2022 passed by learned Additional District Judge XXI, Patna in Probate Case no. 107 of 2018 by which he dismissed the petition dtd. 31/1/2022 filed on behalf of petitioner praying therein to implead him as intervenor opposite parties in the said probate case.

(3.) The respondents have instituted Probate Case no. 107 of 2018 for grant of probate of Will dtd. 26/10/1999 executed by Ram Rati Devi in their favour.