ASHOK KUMAR SHANGLOO Vs. STATE OF J&K

JUDGEMENT

(1.) HEARD .

(2.) NOTICE . Mr. S.C. Gupta, learned Addl. Advocate General accepts notice on behalf of respondent Nos. 1 & 2.

(3.) IT appears to be a case in which the petitioner -Ashok Kumar Shangloo and his real uncle -Avtar Krishan Shangloo (respondent No.3) are into litigation in order to inherit the property on the basis of a Will executed by late Sh. Nand Lal Shangloo. Late Sh. Nand Lal Shangloo left three sons namely Kuldeep Narain Shangloo (father of the petitioner), Tej Krishan Shangloo & respondent -Avtar Krishan Shangloo.