SUNIL SHARMA Vs. STATE

JUDGEMENT

(1.) REGISTERED notices have gone to respondents 3 to 17, 19 to 22, 24 to 28, 30 to 33, 35, 37, 38, 41, 46, 48 to 54, 56 to 59, 61, 63 to 66.

(2.) STATUTORY period is over. None appears for the aforementioned respondents. The respondents are set exparte.

(3.) THE petition at the request of the learned counsel for the parties is taken up for final disposal at the very threshold.