- (1.) Notice on behalf of respondents no. 1 and 2 has been accepted by the learned Chief Standing Counsel. Mr. N.K. Seth, learned senior advocate assisted by Mr. Vijay Krishna has put in appearance on behalf of respondent no. 3.
(2.) For the order proposed to be passed, there is no need to issue notices to respondents no. 4 and 4, hence notices to them are hereby dispensed with.
(3.) Heard learned counsel for the parties.;