SHAHNAZ BEGUM Vs. DISTRICT JUDGE SULTANPUR

JUDGEMENT

(1.) Heard Mr. Mohd. Arif Khan, learned Senior Counsel assisted by Mr. Mohd. Aslam Khan, learned counsel for petitioner.

(2.) In view of order being proposed to be passed, notices to opposite parties no.1 and 2 and opposite parties no.4 to 10 stand dispensed with.

(3.) Although there is reporting of caveat on behalf of opposite party no.3 but despite the matter being taken up in the revised list, no one has put in appearance on behalf of caveator.