- (1.) HEARD learned counsel for the appellant.
(2.) THE appellant is aggrieved against the order dated 15th July, 2011, whereby the learned Single Judge has rejected the petitioner's I.A. No. 3506 of 2010.
(3.) ACCORDING to the learned counsel for the appellant, the appellant prayed for summoning certain documents in I.A. No. 3506 of 2010 but that has been rejected on the ground that in another application being I.A. No. 3153 of 2010 almost same prayer has been made and while hearing the matter on I.A. No. 3153 of 2010 prayer was confined only to some of the relief's which was not disputed by the petitioner and according to that fact situation, order was passed for calling upon records, as prayed on that day i.e. on 13th May, 2011. Learned counsel for the appellant submitted that Hon'ble Supreme Court has observed that signature on the Will is required to be got examined to find out the genuineness of the Will and submitted that though the order dated 17th September 2010 passed in the present case by the learned Single Judge for summoning of the original Will but, according to him, that has not been acted upon yet. Be that as it may, this is a Letters Patent Appeal against the order dated 15th July, 2011, whereby the appellant's prayer for summoning of the document has been rejected.;