Mukesh Puri vs Suresh Puri
2026 Latest Caselaw 225 Chatt

Chattisgarh High Court

Mukesh Puri vs Suresh Puri on 9 March, 2026

                                                       1




       Digitally
       signed by
       JYOTI
                          HIGH COURT OF CHHATTISGARH AT BILASPUR
JYOTI  SHARMA
SHARMA Date:
       2026.03.09


                                             SA No. 398 of 2023
       16:00:22
       +0530




                                  MUKESH PURI versus SURESH PURI & Ors.


                                                 Order on Board


                    09/03/2026
                                    Mr. Rajeev Shrivastava, Counsel for the Appellant.

                                    Ms. Shahreen Siddiqui on behalf of Mr. Adil Minhaj,

                                 Counsel for Respondent No. 1.

Mr. Lekhram Dhruv, P.L. for the State/

Respondent No. 7.

Heard on the question of admission.

The Appeal is admitted for hearing on the following

substantial question of law :

1. Whether the learned First Appellate court was justified in reversing the finding of the learned Trial Court with regard to the so called Wills (Exhibits D-8 and D-9) dated 30.11.2004 and 18.10.2010 ?

2. Whether the defendant No. 1 has discharged the burden of proving the so called Wills (Exhibits D-8 and D-9) dated 30.11.2004 and 18.10.2010 in accordance with the provisions of law? Issue notice to the respondents, on payment of

process fee within a period of 7 days.

Ms. Shahreen Siddiqui on behalf of Mr. Adil Minhaj,

Advocate appears and accepts notice on behalf of

respondent No. 1.

Mr. Lekhram Dhruv, P.L., appears and accepts

notice on behalf of the respondent No. 7, PF need not

be paid in respect of respondents No. 1 & 7.

List the case for final hearing in the weekly list in

due course.

The interim relief granted vide order dated

03.07.2025 shall remain operative till the final disposal

of the appeal.

Sd/-

(BIBHU DATTA GURU) Judge Jyoti