(1.) HEARD the counsel for the parties.
(2.) LAXMI Narayan had filed a miscellaneous appeal registered as M. A. No. 197/96 challenging an order passed by the Fifth Additional District Judge, Gwalior, whereby he had rejected his application for the grant of Probate. The Probate had been sought for on the strength of the alleged "wills" dated 23-8-76, 24-9-90 and 25-9-90; claimed to have been executed by his mother in his favour.
(3.) THE miscellaneous appeal referred to hereinabove was dismissed by a learned Single Judge of this Court vide the judgment and order dated 4-2-97. Thereafter, Laxmi Narayan filed an application seeking review of the aforesaid order which was registered as M. C. C. No. 185/97. This application seeking review was also dismissed by the learned Single Judge vide the order dated 29-8-97.