ATUL JAITY Vs. MANOJ BALI AND ANR

JUDGEMENT

(1.) Despite service, no one has entered appearance on behalf of the respondent. Accordingly, we proceed to dispose of this petition. Having heard learned Counsel for the Petitioner, we are of the view that the following observations in the impugned Judgment were not warranted for the disposal of the Petition before the High Court.

(2.) Accordingly, we expunge the afore extracted observations.

(3.) The Special Leave Petition stands disposed of accordingly.