RITU RAJ AWASTHI,J. - (1.) Heard learned counsel for revisionist.
(2.) For the order proposed, I do not find necessary to issue notice to respondents. It is dispensed.
(3.) This SCC Revision has been filed challenging the order dated 16.3.2018 whereby the application preferred under Order XV Rule 5 Code of Civil Procedure (CPC) by the respondents-defendants has been allowed by the learned Trial Court.;