- (1.) On the prayer of the learned Senior Advocate appearing for the defendant/respondent no.1, the affidavit initially used by the defendant/respondent No. 1 is allowed to be substituted by the present affidavit filed in Court. The affidavit filed on behalf of the defendant/respondent no.1 be taken on record as the affidavit-in- opposition in the instant application. The affidavit filed today is in the cause title as appearing in the plaint. The Court is informed that, there are no other changes from the original affidavit filed in Court.
(2.) Learned Senior Advocate appearing for the plaintiffs/petitioners does not object to the new affidavit being taken on record as the affidavit in opposition of the defendant/respondent No. 1.
(3.) The application is being heard after completion of affidavit. None appears for the defendant/respondent nos. 2 to 6. The defendant/respondent nos. 2 to 6 did not use any affidavit to the present application.;