AO/172/2023
2023 Latest Caselaw 1281 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      08.05.2023                        AO No. 172 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Present Appeal has been filed under Section 299 of the Indian Succession Act, 1925 against the judgment dated 06.02.2023, passed by learned Vth Additional District Judge, Dehradun in Original Suit No. 7 of 2012, "Smt. Ritu Singh vs. Smt. Premlata Singh and Others", by which, the said Suit, filed by the appellant for grant of probate of Will dated 31.05.2010, executed by Mohit Singh, has been rejected.

2. Heard Mr. Kshitij Sah, learned counsel holding brief of Mr. Siddhartha Singh, learned counsel for the appellant.

3. Learned counsel appearing for the appellant submitted that the said Will dated 31.05.2010 has been duly proved by the appellant.

4. Issue notice to respondent no. 1.

5. Steps to be taken within a week.

6. Summon Lower Court Record.

7. List on 31.08.2023.

(Alok Kumar Verma, J.) 08.05.2023 Shiksha