- (1.) HEARD learned counsel for the parties.
(2.) ADMIT.
(3.) SHRI G. K. Garg and Shri Saransh Saini, Advocates, waives the service of notices for respondents No. 2 and 3. The respondent No. 1 is neither necessary nor proper party Jo this appeal and accordingly service of notice of this appeal on the respondent No. 1 is dispensed with.;