SUMAN AGRAWAL Vs. RAVI KUMAR AGRAWAL @ RAVI AGRAWAL

JUDGEMENT

(1.) Learned counsel for the petitioners, in view of the office report pointing out that this application is not barred by limitation, has prayed that the I.A.No.3368/2017 is not being pressed.

(2.) Accordingly, the said interlocutory application (I.A.No.3368/2017 is dismissed as not pressed.

(3.) Heard the learned counsel for the petitioners on merits.