OM PARKASH Vs. BHAGWAN

JUDGEMENT

(1.) Learned counsel for the petitioner states that respondents No. 1 and 2 are the only contesting respondents and service upon remaining respondents may be dispensed with, at this stage. In view of above, service upon remaining respondents is dispensed with, at this stage.

(2.) I have heard learned counsel for the parties and perused the record.

(3.) In Ramji Gupta and another v. Gopi Krishan Agrawal (D) and others, 2013 2 RCR(Civ) 898, the Hon'ble Supreme Court has held as under: