AKHTAR HUSAIN KHAN, J. - (1.) PRESENT writ petition has been filed under Article 226 of the Constitution of India by petitioner no. 1 Master Satya, through his maternal grand -father Dr. Navneet Agarwal and petitioner no. 2 Smt. Shobha Agarwal, maternal grand -mother of petitioner no. 1 with prayer to issue writ, order or direction in the nature of mandamus directing the respondent no. 2 to produce corpus before this Court and to issue any other writ, order or direction of a suitable nature which this Court may deem fit.
(2.) SRI Ashok Pandey, learned counsel appeared for petitioners. Sri J.K. Upadhyaya, learned AGA appeared for respondents no. 1 and 2. Sri Sudeep Harkauli, learned counsel appeared for respondent nos. 3 to 5.
(3.) AFFIDAVITS have already been exchanged by parties. I have heard learned counsel for the parties and gone through records of the case.;