- (1.) Leave granted.
(2.) Learned counsel for the appellant submits deletion of respondent No. 2. Accordingly, respondent No. 2 is deleted from the array of the parties, at the risk of the appellant. Respondent No. 3 is served but has not entered his appearance. Accordingly, we dispose of this appeal ex parte against this respondent.
(3.) Heard learned counsel for the appellant.;