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Del. HC: Objections in Contested Testamentary Petition Shouldn’t be Rejected on Technical Ground - (07 Dec 2023)

FAMILY

Delhi High Court has held that while dealing with a testamentary petition, the endeavour of the Court should be not to reject the objections on technical grounds, unless it is found that the same is filed with an inordinate delay.

Tags : DELHI HIGH COURT   TESTAMENTARY PETITION   INORDINATE DELAY  

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