Shree Chandrashekhar, J. - (1.) The petitioner, defendant in Title (P) Suit No.194 of 2002, is aggrieved of order dated 22.01.2010 by which application for marking Panchnama dated 04.11.1990 has been rejected.
(2.) The learned counsel for the respondents is not present.
(3.) Order dated 28.06.2010 would reflect that respondent no.2 to 18 are proforma respondents and accordingly, no notice was issued to them.;