MEHTAB SINGH Vs. PUSHPA

JUDGEMENT

(1.) Office has pointed out that respondent no.4 is unserved.

(2.) Learned counsel for the petitioner has submitted that the respondent no.4 who is still unserved, is a proforma respondent, therefore, the service on him be dispensed with.

(3.) In wake of the statement made by the counsel for the petitioner, the service of notice on respondent no.4 is hereby dispensed with at the cost of the petitioner.