JAWID IQBAL KHAN Vs. ZAFAR IMTIAZ KHAN

JUDGEMENT

(1.) Heard Mr. S. Ray, learned counsel for the Petitioner and Mr. A.K. Mishra, learned counsel for the Opposite Party No.2.

(2.) Notice on Opposite Party No.1 is treated sufficient keeping in view the fact that his address in the present petition is same as in the plaint where he had already entered appearance and taking note of the provisions contained under Order 5 Rule 9 C.P.C.

(3.) It is stated that Opposite Party No.3 has been set ex-parte in the suit and therefore the notice on him is not required for the time being.