- (1.) Counsel for the petitioners states that as the petitioners did not claim any relief against respondents No. 15 to 22 in the present petition, their service may be dispensed with.
(2.) Ordered accordingly.
(3.) Challenge in the present petition is made against the order dated 04.01.2014 passed by the Civil Judge (Junior Division) Kurukshetra whereby the application filed by the petitioners under Order 22, Rule 10 and Order 1, Rule 10 read with Section 151 of the Code of Civil Procedure, has been disposed of.;