- (1.) Aforesaid two applications being G.A. 3714 of 2008 and G.A. 3718 of 2008 have been filed in connection with PLA No. 242 of 2004. The first one has been filed by one G.P. Birla and one Pradip Kumar Khaitan in the capacity of the executors of the testamentary document said to be last Will of Priyambada Devi Birla executed in 1982 and the second one has been filed by one Debendra Kumar Mantri and one Smt. Radha Devi Mohata.
(2.) In G.A. 3714 of 2008 the applicants have prayed for the following reliefs: (a) The petitioner herein being the executors of the Will of Priyambada Devi Birla dated 13th July 1982 be authorized to take possession or capacity of the estate and to act as such executors in accordance with the law, (b) An Administrator Pendente lite and/or Receiver be appointed to take over possession of all movable and immovable assets and properties of the deceased.
(3.) In G.A. 3718 of 2008 the following interlocutory reliefs are claimed (a) An Administrator Pendente lite and/or Receiver be appointed to take over possession of all movable and immovable assets and properties of Priyambada Devi Birla, the deceased above named including the shareholding of those companies as specified in the schedule Annexure marked 'B' by substituting his name in stead and place of the deceased abovenamed R.S. Lodha wherever his name appears in place of the deceased abovenamed. (b) Such Administrator Pendente lite and/or Receiver be directed to take all decisions and exercise all rights in regard to shareholdings of Priyambada Devi Birla in the Companies referred to in Annexure 'C'. Both the aforesaid first mentioned two applications were filed on or about 20th November 2008.;