- (1.) PURSUANT to the order dated 14. 5. 2007, the case is listed today.
(2.) THE office has submitted its report dated 21. 5. 2007 in compliance with the direction given in the said order dated 14. 5. 2007.
(3.) A perusal of the said office report shows that no learned Counsel has put in appearance on behalf of the judgment-debtors-appellants Nos. 2 and 3, pursuant to the service of notices on them having been held to be sufficient.;