MERINO PROPERTIES PRIVATE LTD Vs. TAPAS KODALI

JUDGEMENT

(1.) The affidavit-of-service filed in Court today be kept on record.

(2.) Service has been effected on the plaintiff/principal respondent no. 1.

(3.) In view of the appeal being directed against the refusal of an application under Order XXXIX Rule 4 of the Code of Civil Procedure filed by the defendant no.1/appellant, service on the other defendants/proforma respondent nos. 2 to 25 is dispensed with.