Pankaj Mithal, J. - (1.) -Heard Sri Ajay Kumar Srivastava, learned counsel for the petitioners. Sri B. Dayal has appeared for respondent no. 1. Learned Standing counsel has accepted notice on behalf of respondents no. 2 and 3.
(2.) Petitioners have instituted a suit against the respondents. In the said suit only respondents no. 2 and 3 filed their written statement. Subsequently, respondent no. 1 moved application that the written statement filed by respondents no. 2 and 3 be treated as a written statement on its behalf also. The aforesaid application has been allowed by the trial court and the revision against the same has been dismissed.
(3.) In the suit the relief claimed may be against respondent no. 1 but if the said respondent is not willing to file a separate written statement and wants to depend upon the written statement of respondents no. 2 and 3, no exception to it can be taken.;