GULAMABBAS GULAMNABI SHAIKH Vs. MUMTAZKHAN KHUDABUX

JUDGEMENT

(1.) MR .Mulia, learned advocate for the appellants request that except respondent no.1, he may be permitted to delete rest of the respondents from the present proceedings, as the impugned order is passed in favour of respondent no.1 only, who is the original plaintiff in the suit.

(2.) PERMISSION to delete names of the respondents, except respondent no.1, is granted. Accordingly, names of respondents no.2 to 5 stands deleted from the present proceedings.

(3.) AS per the order of this Court dated 2 -3 -2007, this matter is kept for final disposal at admission stage, however, today formal order of admission is passed. ADMIT. Learned advocate, Mr.Mohd.Hanif Shaikh waives service of admission on behalf of respondent no.1.