SAHIMUDDIN MIYAN Vs. BABU TAUHID ANSARI

JUDGEMENT

(1.) Heard Mr. Jitesh Kumar, learned counsel appearing for the petitioner and Mr. Shivam Kumar along with Mr. Vibhor Mayank, learned counsel appearing for the opposite party No.1.

(2.) Notice upon the opposite party No.2 is deemed to be validly served.

(3.) By order dtd. 27/11/2024 the notice upon the opposite party Nos.3 and 4 has already been dispensed with by the co-ordinate Bench as they are the proforma defendants.