Vikram Nath, J. - (1.) Heard the learned Counsel for the parties.
(2.) Vide order dated 9.4.2009 this Court has granted time to the respondents to file counter affidavit within six weeks. No counter affidavit has been filed by any of the respondents.
(3.) Considering the nature of the orders passed by the Courts below and the issue involved in this petition, the best interest of the parties would be served by finally deciding this petition at the stage of admission itself without waiting any further for filing of the counter affidavit.;