GOODS OF LATE RAVINDER KUMAR Vs. STATE
LAWS(ALL)-2003-7-194
HIGH COURT OF ALLAHABAD
Decided on July 04,2003

GOODS OF LATE Appellant
VERSUS
RAVINDER KUMAR Respondents

JUDGEMENT

- (1.) Supplementary affidavit filed today be taken on record.
(2.) The present application (namely, Civil Misc. Application No. 92267 of 2003) has been filed on behalf of the petitioner Smt. Krishna Kumari. An affidavit of Kamal Kishore, sworn on 20th May, 2003, has been filed in support of the said application.
(3.) It appears that the petitioner Smt. Krishna Kumari filed Testamentary Case No. 1.8 of 2002, inter alia, praying for grant of Letters of Administration to the petitioner in respect of the estate of the deceased Ravinder Kumar.;


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