AO/240/2019
2025 Latest Caselaw 3810 UK

Uttarakhand High Court

AO/240/2019 on 21 April, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                   Office     Notes,
                   reports, orders
SL.                or proceedings
        Date                                                  COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                   with Signatures

      21.04.2025                       A.O. NO. 240 of 2019
                                       Hon'ble Vivek Bharti Sharma, J.

Mr. Nikhil Singhal, learned counsel for the appellant.

2. Ms. Suraiya Nazz, proxy counsel for Mr. Lalit Sharma, learned counsel for respondent no.1.

3. Ms. Mamta Bisht, learned Deputy A.G. for the State.

4. Learned counsel for the appellant would submit that this appeal is filed against the judgment and order dated 13.02.2019 passed by learned Civil Judge (Senior Division), Haridwar in Misc. Suit No. 92 of 2017, whereby the learned trial court has dismissed the said suit for grant of succession certificate in favour of the appellant.

5. The moot question is whether the succession certificate to the office shall be governed by the law as law down in the Indian Succession Act.

6. Learned counsel for the parties seek time to apprise themselves about the law and place it before the Court on the next date of listing.

7. List this case on 23.04.2025.

(Vivek Bharti Sharma, J.) 21.04.2025 Ma mta `