- (1.) In course of hearing of an application filed in connection with an appeal of 2003 arising out of probate jurisdiction, we decided to hear out the appeal itself instead of disposing of the interlocutory application keeping the appeal pending.
(2.) Consequently, the learned Counsel for the parties made their submission only on the merit of the appeal.
(3.) This appeal is at the instance of an Executor and is directed against an order dated 8th October, 2002 passed by a learned Single Judge of this Court by which His Lordship revoked the grant of probate earlier made by holding that this High Court had no jurisdiction to entertain an application for grant of probate in respect of the Will left by the deceased in this case. Being dissatisfied, the Executor has come up with the present appeal.;