RAKESH KUMAR Vs. AJIT STEEL INDUSTRIES

JUDGEMENT

(1.) Notice to the respondents.

(2.) At this stage, Mr. Vishal Gupta, Advocate accepts notice on behalf of respondent 1 to 3 are (and) states that he has no objection to the following of the revision on account of the fact that this clients have received the entire amount from the petitioners.

(3.) In view of the statement made at the Bar by the counsel for the respondents, the present revision is hereby allowed and the impugned orders of the trial court are hereby set aside and the petitioners stand acquitted of the allegations. the petitioners shall be set at liberty forthwith.