TARA SINGH Vs. DULLA SINGH

JUDGEMENT

(1.) MR. M. C. Bhoot for the respondent Nos. 5,7,10,13 and 17 is present on whose behalf notices are accepted by him on the last date of hearing on 29. 11. 1999. After hearing the learned counsel for the appellant and the respondent Nos. 5,7,10,13 and 17, the court directed that the notices be issued to the remaining respondents as well.

(2.) THE office has reported that the record of the lower court as well as the notices both are awaited. THE learned counsel for the appellant orally made a request that ex parte stay order should be granted without waiting for the receipt of the record and the notices as the circumstances want such a course.