MANOJ KUMAR Vs. VIJAY KUMAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellants and learned counsel for the respondent No.l.

(2.) Respondent No.2 is the bank.

(3.) Both the counsel are agree on the fact that no relief has been claimed against the respondent No.2, therefore, as requested by learned counsel appearing for the parties, service upon respondent No.2 is dispensed with.