Bharati Sapru, J. - (1.) Heard learned Counsel for the Petitioner.
(2.) Service on the Respondents is deemed to be complete.
(3.) This writ petition has been filed by the Petitioner seeking a writ of certiorari to quash the orders and judgment dated 27.2.1997 and 17.8.1996 passed by Respondent Nos. 1 and 2 respectively, in so far as they relates to the conditions imposed by the two authorities directing the Petitioner to deposit a sum of Rs. 20,000/ - in the court while setting aside the exparte decree.;