- (1.) In spite of sufficient service no one has appeared for the contesting respondents No.2 to 4.
(2.) Heard learned counsel for the petitioner.
(3.) This writ petition is directed against order dated 09.01.2006 passed by District Judge, Badaun in Execution Case No.45 of 2005, M/s Nand Auto Hire Purchase Limited Vs. Haider Ali and others.;