- (1.) S. P. Mehrotra, J. List has been revised.
(2.) SRI A. K. Malviya, learned Counsel for the petitioners is not present. SRI S. S. Tripathi, learned Counsel for the respondent Nos. 2 and 3 is present. It may be mentioned that on 21st March, 2007, also, Sri A. K. Malviya, learned Counsel for the petitioners was not present, even when, the case was taken up in the revised list. Sri S. S. Tripathi, learned Counsel for the respondent Nos. 2 and 3 has filed today a supplementary affidavit on behalf of the said respondents after serving a copy thereof on Shri A. K. Malviya, learned Counsel for the petitioners.
(3.) LET the said supplementary affidavit be taken on record. It appears that the petitioner Nos. 1 and 2 herein (Ram Ji and Om Prakash), as plaintiffs, filed Suit No. 277 of 2000, inter alia, praying for grant of decree of permanent injunction against the defendants in the said Suit.;