CHHOTU RAM Vs. RAMESHWAR LAL

JUDGEMENT

(1.) Learned counsel to take steps relating to respondent nos. 2 and 16 which are said to have expired.

(2.) Learned counsel for the petitioner submits that as the application has been moved under Order 7 Rule 11 CPC by the respondent Nos. 1 and 10 alone, the service on the remaining respondents may be dispensed with.

(3.) .Accordingly, the requirement of service on the remaining respondents is dispensed with at this stage.