BHIKU RAM JAIN Vs. ANIS AHMED RUSHDIE

JUDGEMENT

(1.) IA No.1707/2017 (of plaintiffs No.1(C)/2 u/S 151 CPC)

(2.) It is not as if that the LRs of the original sole defendant are not appearing in these proceedings. They appear through counsels whose presence is recorded herein above.

(3.) However, the counsel for the plaintiffs on the last date i.e. 9th Dec., 2016 also stated that the senior counsel appearing for the defendant is appearing before this Court without any authority and that the Vakalatnama is forged.