ASHWANI KUMAR MISHRA,J. - (1.) Following orders were passed in the matter on 1.12.2016:- "This matter has been taken up upon a mention made on behalf of the petitioners. Learned counsel for the petitioners submits that despite best endeavours, notice has not been accepted by the counsels appearing for the respondents. Let this matter appear in the additional cause list on 8th December, 2016. Learned counsel for the petitioners undertakes to intimate about fixing of such date to the counsels appearing for the respondents, once again".
(2.) Order passed by this Court on 1.12.2016 has been served upon H.K. Gupta, learned counsel for the respondent and communication of it has also been sent by registered post, which are taken on record. List of cases shown in the additional cause list have been revised. Learned counsel for the petitioners is present but none appears on behalf of the respondents. In the facts and circumstances of the case, as the counsel for the respondents are not appearing dispute notice the Court has no other alternative but to proceed ex-parte.
(3.) Learned counsel of the petitioners is not pressing the impleadment application and consequently it is consigned to records.;