SHIV LAL Vs. SAT PARKASH

JUDGEMENT

(1.) After service of notice, the respondents appeared through Mr. N. K. Agarwal, Advocate. However, when the matter was listed on 19-8-1991 Mr. N.K. Agarwal stated that as desired by the respondents, he should be relieved from representing them. The prayer was allowed and fresh notice was issued to the respondents indicating that the matter would be finally disposed of at the notice stage.

(2.) The office report indicates that fresh notice was duly served on the respondents stating that the matter would be finally disposed of at the present stage, but they have chosen not to appear.

(3.) We have heard the learned counsel for the appellant. Special leave is granted.