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Judgment
7 paragraphs · 125 wordsSanjay K. Agrawal, J
Learned counsel for the petitioner submits that the application filed by the petitioner under Sections 45, 47, and 67 of the Evidence Act, 1872 for
examining the signature on the Will by the handwriting expert has been rejected by the trial Court.
After hearing learned counsel for the petitioner at length, I am of the considered opinion that this petition can be disposed of with liberty to the
petitioner to let the subject document (Will) examined through handwriting expert in accordance with law and submit the report to the trial Court who
shall also consider the said report in accordance with law.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).