(1.) HEARD Sri H. Venugopal, the learned Counsel representing the petitioners and Sri B. Narayana Reddy, the learned Counsel representing the respondent.
(2.) THIS Court ordered notice on 14. 11. 2008. The Counsel for respondent entered appearance and filed counter-affidavit.
(3.) SRI H. Venugopal, the learned counsel representing the petitioners in tr. C. M. P. had taken this Court through the contents of the affidavit filed in support of the Tr. C. M. P. and would maintain that in the light of the facts and circumstances, the Tr. C. M. P. to be ordered.