ALOK KUMAR RASTOGI Vs. R SUBRAMANIUM

JUDGEMENT

(1.) This first appeal is directed against the Judgment and decree dated 21.8.1998 passed by Sri Ram Gati Sharma, Subordinate Judge-VIth,Patna, in Title Partition Suit No. 194 of 1994.

(2.) According to the office note since the appeal notice had not been served on the respondents No. 3 to 5, the appeal is not ready for final hearing.

(3.) The learned Senior counsel Sri Sukumar Sinha appearing on behalf of the appellants submitted that the appeal notice may be dispensed with because they have already sold the property and they have no interest in this case and they are not pursuing the matter.