- (1.) One Shankar Lal Saraf was a person of substantial means. He died having made and published a Will dated May 11, 2005 wherein he named his wife being the respondent no. 1 in the present proceeding as the sole executrix of the Will.
(2.) The respondent no. 1 obtained probate of the said Will by an order dated October 7, 2005 passed by this Court in PLA No. 267 of 2005.
(3.) About 8 years later one of the daughters of the testator viz. Sweety Todi filed an application for revocation of probate of the said Will being GA No. 173 of 2013. The present application being GA No. 791 of 2013 has been filed by the respondent no. 3 in GA No. 173 of 2013 for deletion of his name from the array of respondents in GA No. 173 of 2013.;