- (1.) An application under Section 151 Civil Prodecure Code (Paper A-9) is up for consideration. By means of this application the petitioners have prayed for discharge of caveat filed in the instant Testamentary Case.
(2.) The Testamentary Case under Section 272/278 of the Indian Succession Act read with Chapter XXX Rule 6 and 7 of the Rules of the Court was filed seeking Letters of Administration to the estate of late Sarla Shukla with the will dated 31.03.2012 annexed thereto.
(3.) It appears that on the receipt of notice a caveat was filed on 23.08.2014. This caveat is supported by an affidavit.;