Rajesh Dayal Khare, J. - (1.) LIST revised. None appears to press the application on behalf of the applicants. Learned A.G.A. is present for the State respondent.
(2.) THIS Court vide its order dated 14.9.2009 had issued notice to the opposite party No. 2 and learned Counsel for the applicant was directed to serve notice to the opposite party No. 2 through RPAD within ten days and interim order was passed. Thereafter the matter was again listed on 30th August, 2010 on which date nobody appeared for the applicant. After perusal of the office report dated 17.11.2009, the Court granted ten days' further to the learned Counsel for the applicants for taking steps for service of notice upon opposite party No. 2, pursuant to the order of this Court dated 14.9.2009. The matter was again listed on 13.9.2010 on which date a prayer was made by the learned Counsel for the applicant and three days' time was granted for taking steps for service of notice upon opposite party No. 2.
(3.) AS per the office report dated 25.9.2010, learned Counsel for the applicant has not yet been taken any steps of service of notice on opposite party No. 2 pursuant to the earlier order of this Court dated 14.09.2009.;