COMMON ORAL ORDER
1. Heard Ms. Kalpana Brahmbhatt for Ms. Pooja Bhardwaj, learned advocate appearing for the petitioners and Mr. Hiren Pandya, learned advocate for the respondent No.1.
2. Though served, none appeared for the respondent Nos.2.1 to 2.3.
3. Ms. Brahmbhatt, learned advocate for the petitioners, after arguing for some time, under the instructions of her client, does not invite any reasoned order in these matters and rather requesting this Court to allow the petitioners to withdraw these petitions with liberty to challenge the Will in
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question and claiming the rights in the property in question before the competent Court and/or Authority.
4. Per contra, Mr. Pandya, learned advocate for the respondent No.1, has no objection if such request will be accepted.
5. Having heard learned advocates for the respective parties, permission as sought for is hereby granted.
6. It is open for the petitioners to challenge the Will in question before any Court and/or Authority, as the case may be. As and when such occasion will arise, the Court and/or Authority concerned may decide the lis between the parties, in accordance with law.
7. It is further made clear that this Court has neither gone nor examined the merits of the matters, thereby all rights and contentions of the respective parties are hereby kept open.
8. In view of above, the present petitions are disposed of as not pressed. Notice discharged. Interim relief, if any, granted earlier stands vacated forthwith.
(MAULIK J.SHELAT,J)
DEEPAK GEHLOT
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