BALA KRISHNA,J. - (1.) Seen the office report dated 20.2.2018. Service on respondent no. 1 is deemed to be sufficient in view of the provisions of Chapter VIII, Rule 12, Explanation (II) of the Allahabad High Court Rules.
(2.) None has appeared on behalf of respondent no. 1 despite being served
(3.) Heard Sri Vidya Kant Shukla, learned counsel for the appellants, Sri Rajeev Ojha, learned counsel appearing for the respondent no. 2.;