S.K.KESHOTE, J. - (1.) Matter is placed on the board as process fees and notices filed by the petitioner are defective. The non- petitioners No. 2 to 4 are duly represented by their advocate. So far as to the non-petitioners No. 1 is concerned, it is neither necessary nor proper party in this revision petition, thus no need to serve the notices. Admit.
(2.) Mr. Alok Garg, has already put appearance on behalf of non-petitioners No. 2 to 4. Matter is, therefore, complete.
(3.) The revision petition is taken up for final hearing on the request of the learned counsel for the parties.;