S.P. Mehrotra, J. - (1.) List has been revised. learned Counsel for the defendants-appellants are not present.
(2.) It appears that by the order dated 1.11.2004 passed by the O.S.D., notice was directed to be issued to the plaintiff-respondent to engage another Counsel in view of the elevation of the learned Counsel for the plaintiff-respondent to the Bench of this Court.
(3.) It further appears that pursuant to the said order of the O.S.D. dated 1.11.2004, notice was issued to the plaintiff-respondent on 4.11.2004 fixing 9.12.2004.;