N.N.TIWARI, J. - (1.) As reported by the office, notice by registered post with due acknowledgement was issued on 8th January, 2007 to the respondent Nos. 4 and 5, but neither A/D nor undelivered registered cover has returned.
(2.) LEARNED Counsel appearing on be half of the appellants submitted that registered notice was correctly addressed and was duly stamped and that it must have been served on the said respondents. Considering the above that the notice was issued by registered post with due acknowledgement as far back as in the month of January, 2007 and till date neither A/D nor undelivered registered cover has been returned, the notice on respondent Nos. 4 and 5 is accepted as valid service.
(3.) IN this interlocutory application, the appellants have prayed for expunction of the name of respondent No. 1 and to substitute the names of respondent Nos. 4 and 5 In her place.;