CONTINENTAL CONSTRUCTION LTD. Vs. RAJ KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) Respondents 1 and 2, who are the contesting respondents and who filed the writ petition in the High Court of Jammu and Kashmir at Srinagar and obtained an interim order which is the subject-matter of these appeals, have been served dasti. An affidavit of dasti service is filed which shows that service was effected on 6.8.2004 on Mr M.I. Qadri, the learned counsel appearing for the two writ petitioners in the High Court. None appears for the contesting respondents. The matter is directed to proceed ex parte against them.

(3.) Export-Import Bank of India and State Bank of India, Respondents 4 and 5 herein, are represented by the respective learned counsel appearing for them in other matters before us.