D.N.UPADHYAY - (1.) AT the very outset, it is submitted that the petitioner is ready to refund the amount taken if the complainant is ready to cancel the sale -deed and hand over the possession of the land.
(2.) The petitioner is directed to file requisites for service of notice on O.P. No. 2 by both processes under registered cover with A/D as well as by ordinary process within one week. Put up this case on 4th December, 2012 under the same heading. Till then, the petitioner shall not be arrested in connection with this case.;