Sanjay Misra, J. - (1.) Heard Sri V.K. Birla, learned Counsel for the petitioner.
(2.) Notices to the respondents were directed to be made through publication in two news papers of the city and to that effect learned Counsel for the petitioner states that the said publication was made and the copies of the two news papers were filed by him alongwith an application in the office on 30th October, 2006. Office is directed to trace out the same and place on record.
(3.) Inspite of publication none has put in appearance on behalf of respondents.;