MOSOMAT DUKHO ORAIN Vs. SHEIKH KHALIL

JUDGEMENT

(1.) Learned counsel for the petitioner is present but no one appears on behalf of respondents despite repeated requisites being filed on behalf of the petitioners for service of notice to them.

(2.) It appears that the respondents are having no interest. Accordingly, the service of notice to them is deemed sufficient.

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