SHREE PRAKASH SHARMA Vs. GENERAL PUBLIC AND OTHERS

JUDGEMENT

(1.) The petitioner has filed three affidavits in evidence on 30/10/2017, which are taken on record.

(2.) Learned counsel for the respondent no.3 submitted that he has filed an application under Section 21 CPC on 17/11/2017 questioning the jurisdiction of this Court in dealing with the present testamentary case.

(3.) Learned counsel for the petitioner submitted that he does not want to file any reply to the said application and is prepared to argue on the said application.