D.G.R. Patnaik, J. - (1.) It appears that in spite of substituted service of notice effected upon the respondents 5 to 7, they have not appeared either in person or through any lawyer till today for offering contest to the petitioners' claim.
(2.) Respondents 1 to 4 have filed their counter-affidavit.
(3.) Heard counsel for the parties.;