- (1.) As per the report of Joint Registrar (Listing) dated 30.4.2013, service is sufficient on respondent No.2. Sri Ashok Mehrotra has filed his power on behalf of respondent No.1.
(2.) When the case called out, neither the respondents were present nor any one has put in appearance on their behalf. It has been reported that there is no slip/request for passing over or adjournment of the case.
(3.) Heard Sri Mukesh Singh, learned Counsel for the appellants/claimants and perused the records.;