DINESH MEHTA,J. - (1.) The petitioners have moved the present application, seeking dispensing with the service upon other unserved respondents, whose presence is inessential for the purpose of adjudicating the present issue.
(2.) For the reasons stated, the application is allowed. Needless to observe that the same shall be at the risk and peril of the petitioner.
(3.) Looking to narrow compass of the controversy and the fact that the proceedings in the Trial court are likely to be affected, the matter is taken up for consideration, today itself, at the request and with the consent of the counsels for the parties.;