VASU SHETTY Vs. CHELLU HENGSU

JUDGEMENT

(1.) THE learned Government Advocate accepts notice for respondents 3 and 4.

(2.) LA. No. 1 of 2002 is filed for condonation of delay of 1171 days in filing the civil petition.

(3.) HEARD the learned Counsel appearing for the petitioners and the learned Counsel appearing for respondents 1 and 2 for a considerable length of time.