Rajiv Gupta,J. - (1.) Sri S. K. Sharma, Advocate has filed vakalatnama on behalf of opposite party no. 2, which is taken on record.
(2.) Heard learned counsel for the applicants, learned counsel for opposite party no. 2, learned AGA for the State and perused the record.
(3.) Learned counsel for the applicants has submitted that the dispute between the parties is in respect of commercial transaction and present proceedings has been instituted against him with malicious intention.;