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Judgment
Petitioner is respondent No. 7 before the learned Trial Court and is defending a petition seeking probate.
She is aggrieved by order dated 13.03.2024 whereby her right to file reply/objection has been closed.
It is, however, noticed that respondent Nos. 7 to 10 have already moved one application before the learned Trial Court seeking to set aside/recall the above said order dated 13.03.2024 and such application is pending consideration before the learned Trial Court on 27th instant.
In view of the above, the present petition is disposed of with the request to the learned Trial Court to consider the above said application on the date fixed and to dispose that of after hearing both the sides and in accordance with law.
Needless to say, if petitioner herein still feels aggrieved and the above said order is not recalled or set aside, she would be at liberty to move petition afresh before this Court for redressal of her grievances.
Petition stands disposed of in the aforesaid terms.