Navin Chawla,J. - (1.) This petition has been heard through video conferencing.
(2.) This petition has been filed by the petitioner praying for the following relief:- "i) A direction, order or writ in the nature of mandamus or any other appropriate writ may kindly be issued directing the Respondent No.1 to refund the shares and unpaid dividend to the petitioner requested vide SRN No.H84549096."
(3.) It is the case of the petitioner that the petitioner is the beneficiary of the Will dated 25.03.1999 of his brother late Shri Tek Chand Garg inter alia with respect to 6,200 shares of M/s Radico Khaitan Limited. The said shares, on remaining unclaimed had been transferred by the company to the respondent no. 1. The petitioner vide letter dated 14.11.2018 applied to the company for transmission of the said shares. Thereafter, by a certificate dated 23.07.2019, an Entitlement Letter was issued by the company in favour of the petitioner with respect to the said shares. The petitioner thereafter on 23.08.2019, applied to the respondent no. 1 for refund of the above shares and the unpaid dividend relating thereto, deposited by the company with the respondent no. 1. The respondent no. 1 required the petitioner to produce a Registered Will in support of his claim. A copy the same was also submitted by the petitioner with the respondent no. 1 on 15.11.2019. On 19.11.2019, the respondent no. 1 called upon the petitioner to produce succession certificate or probate of the Will or letter of administration or a Court Decree duly notarized, in support of his claim. The petitioner claimed that the petitioner did not require the Will to be probated under the Indian Succession Act, 1925. However, as the respondent no. 1 insisted on the same, the present petition was filed.;