Virumal Motwani vs State And Others
2014 Latest Caselaw 628 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                    Reserved on :04.09.2013
                                                    Decided on :31.01.2014
+     TEST.CAS. 47/2011

      VIRUMAL MOTWANI                                     .... Petitioner
                  Through              Ms. Inderjeet Saroop, Advocate

                   versus

      STATE AND OTHERS                                   ..... Respondents
                   Through             Mr.Neeraj Kumar Jain, Senior
                                       Advocate with Mr.Saurabh Suman
                                       Sinha and Mr.Ravneet S.Joshi,
                                       Advocates for D-6 to D-8
                                       Ms.Anuradha Sharma, Adv. for D-4
                                       to 7
      CORAM:
      HON'BLE MR. JUSTICE JAYANT NATH
JAYANT NATH, J.

1. In view of the statement made by the learned counsel for the petitioner that he does not press the petition, the present probate petition is dismissed. For detailed order, see the order passed in Test. Cas.99/2008.

( JAYANT NATH ) JUDGE JANUARY 31, 2014 Rb/n/'raj'