Delhi High Court
Renu Khosla vs Deepak Khosla & Ors on 31 January, 2011
Author: J.R. Midha
*IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS.No.50/2009
Date of Decision : 31st January, 2011
%
RENU KHOSLA ..... Petitioner
Through : Mr. Vikas Singh, Sr. Adv. with
Ms. Amrita Narayan, Adv.
versus
DEEPAK KHOSLA & ORS ..... Respondents
Through : Ms. Shiva Lakshmi, Adv.
for R-1 and 2.
CORAM :-
HON'BLE MR. JUSTICE J.R. MIDHA
1. Whether Reporters of Local papers may
be allowed to see the Judgment?
2. To be referred to the Reporter or not? Not Necessary
3. Whether the judgment should be
reported in the Digest?
J.R. MIDHA, J. (Oral)
1. This is a petition for grant of Letters of Administration in
respect of the estate of late Vinay Khosla.
2. The deceased, Vinay Khosla expired on 9th September,
1997. At the time of his death, the deceased was a permanent
resident of A-2/164, Safdarjung Enclave, New Delhi. The
original death certificate of the deceased is on record.
3. The deceased was survived by his wife who is the
petitioner and two sons who are respondents No.1 and 2 in this
case.
4. The deceased has left behind the following estate:-
IMMOVABLE PROPERTY - Plot No.204, Road No.8
Sector 10, New Panvel,
Panvel (East) Mumbai
MOVABLE PROPERTIES
No. of securities/shares/debentures
(i) Ansal Housing and Constructions - 400 shares
(ii) Chokani Internations Limited - 250 shares
(iii) Glaxo Smith and Kline Pharmaceutical - 147 shares
(iv) HDFC - 300 shares
(v) HDFC Bank - 100 shares
(vi) Hindalco - 20 shares
(vii) Pasupati Acrylone Limited - 168 shares
(viii) prakash industries limited - 157 shares
(ix) Swaraj Mazda Limited - 100 shares
(x) ITC - 1620 Shares
(xi) Ruchi Soya Limited - 20 shares + debentures
(xii) Varun Shipping - 300 shares
(xiii) Mcs Limited - 100 shares
(xiv) Key Leasing and Finance Limited - 800 shares
(xv) Ambuja Agro Industries Limited - 200 shares
(xvi) Assam Carbon Limited - 100 shares
(xvii) Laxman & Silvanya Product Limited - 25 shares
(xviii) Smit Cline Bechem Pharmaceutical - 147 shares
(xix) Aditya Birla (N) - 26 shares
5. The petitioner is seeking the Letters of Administration in
respect of the above estate of the deceased with the consent
of respondent Nos. 1 and 2 who have given their no objection
by way of affidavit in which they have stated that they have no
objection to the grant of Letters of Administration in respect of
estate of the deceased to the petitioner.
6. The petitioner has filed evidence by way of affidavit in
which she has deposed that the deceased died intestate on 9th
September, 1997. The petitioner has given the names of the
legal heirs and the particulars of the estate of the deceased in
the affidavit.
7. The citation has been duly published in The Statesman on
9th April, 2009 as Annexure-C-1 and no objections have been
received from the public.
8. The notice of the petition was issued to the Collector,
Alibagh and Raigarh Distt, Maharashtra, who has submitted the
valuation report of the immovable property of the deceased. As
such, there is no impediment in the grant of Letters of
Administration to the petitioner.
9. From the uncontroverted and un-rebutted testimony of
the petitioner and the no objections of respondent Nos.1 and 2,
the petitioner is entitled to Letters of Administration in respect
of the aforesaid estate of the deceased.
10. In view of the above, the petition is allowed and the
Letters of Administration are granted to the petitioners in
respect to the estate of the deceased mentioned in para 4
above subject to the petitioner furnishing the requisite Court
fee and the administrate/security bonds.
J.R. MIDHA, J
JANUARY 31, 2011
aj
