- (1.) An affidavit has been filed in proof of service of notice on sole respondent showing 22.5.2009 as the date fixed. Service is accepted as valid.
(2.) This writ petition has been filed against the orders dated 6.7.2006, 9.5.2008 and 10.12.2008.
(3.) Counsel for the petitioners submitted that the written statement could not be filed within 90 days i.e. by 6.7.2006, in absence of relevant documents. The petitioners were debarred from filing written statement on 6.7.2006. However, it was filed on 22.11.2006, which may be accepted in the interest of justice.;