Siddhartha Chattopadhyay, J. - (1.) Despite service of notice, none appears on behalf of the respondents. It appears from the office note dated 24/8/2010, the respondent nos. 1 to 9 have received the notice from the Process Server of the local Court.
(2.) After going through the impugned judgment, I find that there is no necessity to wait for the appearance of the respondents because they did not appear for the last seven years. In spite of that, this court has shown enough latitude and again asked the appellant's counsel to serve it again, which has been complied with, but the respondents did not respond to it.
(3.) It shocks my conscience to record that this kind of appeal is still pending for the last eight years. So without wasting time, this appeal can be disposed of today.;