SUDEEP AGRAWAL Vs. SANJAY KUMAR AGRAWALLA

JUDGEMENT

(1.) Instant civil miscellaneous petition has been filed for quashing the order dtd. 10/6/2025 passed by learned District Judge IV, Garhwa, in Succession Certificate Case No.06/2017 by which the petition to recast the issue has been rejected.

(2.) Opposite Party No.1 filed Succession Certificate Case No.06/2017 with respect to the Special Term Deposit Receipt (STDRs) total eight in number, in the name of Dr. Motichand Bishwanath Agrawal and Mrs. Taramati Agrawal, who happen to be parents of Opposite Party No.1.

(3.) Present petitioner happens to be brother of Opposite Party No.1 and Opposite Party No.3.