OM PRAKASH Vs. NARSING PRASAD

JUDGEMENT

(1.) Heard Mr. Maitin, learned senior counsel appearing on behalf of the petitioners.

(2.) No body has appeared on behalf of the opposite parties when this matter has been called out.

(3.) It appears that earlier the notice in admission matter was issued to the opposite parties. The learned senior counsel has submitted that the notice as required has been served upon the opposite parties.