KALLU MAL Vs. BABU RAM AND OTHERS

JUDGEMENT

(1.) C.M. No.11282/2014 By this application, the appellant seeks leave to dispense of the service of respondents No.2 to 11 on the ground that they have no interest in the proceedings, and the respondent No.1, who is in possession of the Chabutara in question in front of Shop No.451, Khari Baoli, Delhi, was the only contesting party before the First Appellate Court.

(2.) Without prejudice to the rights & contentions of the respondents No.2 to 11, their service is dispensed with. It is made clear that their rights shall not be affected on account of pendency of this matter.

(3.) The application stands disposed of. C.M. No.11281/2014