IMPROVEMENT TRUST SANGRUR Vs. GURJIT SINGH SANDHU

JUDGEMENT

(1.) Leave granted

(2.) Heard learned counsel for the parties.

(3.) Mr. K. R. R. Pillai. learned counsel, is appearing on behalf of respondent Nos. 5, 6 and 14 to 18. Notice had been sent on 29/3/1994 to respondent Nos, 1, 3, 4 and 7 to 13, but till date they have not appeared either in person or through their counsel, acknowledgements have not been received. Therefore, they must be deemed to have been served, 2nd respondent was served on 31/3/1994. He is not appearing either in person or through his counsel