- (1.) The counsel for the appellants prays for dispensing with the service of notices upon respondents Nos.1, 2, 4 and 6 at his own risk and cost.
(2.) Ordered accordingly.
(3.) The instant appeal is barred by a delay of 109 days. An application under section 5 of the Limitation Act has been preferred for condonation of delay occasioned in filing the appeal but the same is not seriously opposed by the counsel for the respondents.;