- (1.) Mr. Amit Jindal appears for the respondents no. 2 to 5.
(2.) Respondent no.1 is quite plainly a proforma party, hence, on the say of the learned counsel for the petitioner, the service of notice on the respondent no. 1 is dispensed with. Thus, service is complete.
(3.) With the consent of counsel for the parties, this petition is taken up on admission.;