Meenakshi Shukla & Anr. vs State & Ors.
2015 Latest Caselaw 9004 Del

$~31.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     TEST.CAS. 36/2013 & IAs No.19756/2014 & 24765/2015

      MEENAKSHI SHUKLA & ANR.                   ..... Petitioners
                    Through: Mr.Hari, Advocate and
                    Mr.Sanjeev K.Tyagi, Advocates

                       versus

      STATE & ORS.                                 ..... Respondents
                       Through: Mr. Aman Preet Singh Rahi, Advocate
                       for R-2 & R-6
                       Mr.R.K.Yadav, Advocate for R-3 & R-4

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 03.12.2015

1. Vide order dated 4.12.2014, the parties, being family members,

were referred to mediation. Pursuant thereto, a Settlement Agreement

dated 30.11.2015 has been forwarded by the learned Mediator.

2. Counsels for the parties clarify that the Settlement Agreement

has been signed by all the parties, except for the respondent No.5.

The court is informed that the respondent No.5 had to be served by

substituted mode and despite service through publication, she did not

enter appearance or file any objections. As a result, vide order dated

13.8.2014, the right of the respondent No.5 to file objections to the

probate petition was closed.

3. Counsel for the petitioners states that in view of the settlement

recorded in the Settlement Agreement, his clients do not wish to

proceed further with the present petition. Accordingly, the petition is

disposed of, along with pending applications.

HIMA KOHLI, J DECEMBER 3, 2015 mk/ap