JUDGEMENT
MIR DARA SHEKO,J. -
(1.) None appears to represent the opposite parties.
(2.) Heard learned counsel for the petitioners. Perused the materials on record and the impugned order.
(3.) The matter is taken up for consideration and disposal on merit at the instance of learned counsel for the petitioners.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.