SHYAM MOHAN GUPTA Vs. BRIJ MOHAN GUPTA

JUDGEMENT

(1.) Since the L Rs of the deceased Respondent No. 1 were duly served and the counsel appeared on their behalf, the application stands disposed of.

(2.) It is, however, noted that nobody is appearing on behalf of the Respondents since 22.09.2009. The Respondents seem to have lost interest in the matter.

(3.) Smt. Rukmani Devi was carrying on the business left by her deceased husband in the name and style of M/s Regal Book Depot. After the death of her husband on 16.12.1992, Smt. Rukmani Devi relinquished all her rights in the business of her husband in favour of her three sons Sh. Brij Mohan Gupta, Sh. Madan Mohan Gupta and Sh. Vijay Kumar Aggarwal (R-1 to 3.). Nothing was given to other sons, namely, Sh. Shyam Mohan Gupta and Sh. Kishan Mohan Aggarwal (Appellants).