(1.) WE have heard learned counsel for the appellant. Having regard to the nature of the order being issued hereunder, we dispense with notice to the respondents, preserving their right to seek re-hearing of the matter, if they feel aggrieved.
(2.) A first appeal was pending before the court below from 2005. It appears that it was dismissed for default on account of non-appearance of the appellant and counsel on a day in 2009.