- (1.) None is appearing for proforma respondent No.4 in spite of service. Proforma respodent No.3 not served being in army. However, as prayed for by counsel for the petitioner, service of proforma-respondent No.3, who is none else but son of he petitioner himself, is dispensed with.
(2.) Contesting respondents No.1 and 2 have put in appearance through counsel.
(3.) I have heard learned counsel for the parties and perused the case file.;