JAJODIA ESTATES PVT. LTD Vs. BHANU PRATAP GUPTA

JUDGEMENT

(1.) This appeal will be heard. Records need not be called for. Service of notice of appeal upon the defendant/respondent nos. 2 & 3 is dispensed with as their presence is not necessary for disposal of the appeal. The appeal, thus, be treated ready as regards service so far as the respondent nos. 2 & 3 are concerned.

(2.) The plaintiff/respondent no. 1 and the defendant/respondent no. 4 are represented by their respective learned counsel. Hence, the appeal is ready as regards service.

(3.) Re : CAN 10795 of 2015. At the time when we took up the application for stay for our consideration, we are requested by the learned counsel appearing for the parties to dispose of the appeal itself on merit by dispensing with the requirement of filing paper books in this matter. We are also informed by the learned counsel appearing for the parties that all the papers which are necessary for disposal of the appeal on merit are annexed to the stay application. As such, the appeal can be decided on merit on the papers available before us.