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Judgment
2 paragraphs · 104 wordsCounsel Mr. Nitin Bhatia is appearing on behalf of the respondent and is seeking time to file reply. Time, as prayed for, is granted. It is submitted by the respondent, upon instruction from their client, that the owner of the respondent has already expired who was a young man of approximately 19 years. He had no property to bequeath the parents who are now joined as a party respondent, hence, this petition is not tenable in law. These facts shall be highlighted on affidavit by the respondent on or before the next date of hearing.
The matter is, therefore, adjourned to 27.2.2024.