HUDA Vs. PURSHOTAM DASS

JUDGEMENT

(1.) In view of the affidavit filed by Ms. Rakesh Kumari, daughter of the deceased that she has no objection if on the basis of the will dated 02.11.2012, left by her father late Sh. Purshottam Dass, the present plot in question is given to her brothers, IA 18895 of 2017 filed by the Petitioner to bring on record the legal heirs of the deceased Respondent along with amended memo of parties is hereby allowed.

(2.) IA 18896 of 2017 seeking condonation of delay in filing the same is also allowed.

(3.) Mr. Sonit Sinhmar, Advocate undertakes to file his vakalatnama during the course of the day.