Sanjay Kumar Dwivedi, J
1. Mr. Lukesh Kumar, the learned counsel has appeared on behalf of the respondent nos.1 to 6 by way of filing Vakalatnama.
2. Notice issued upon the respondent nos.9 to 20 and respondent nos.22 to 34 have been validly served as per the office note.
3. Notice issued upon the respondent nos.7 and 8 have not been effected and respondent no.21 has left for his heavenly abode.
4. In view of the above the learned counsel for the appellants submits that so far as respondent no.21 is concerned, he will take proper steps within
two weeks.
5. For respondent nos.7 and 8 learned counsel for the appellants will take further steps of notice at their present and correct address by registered post
with A/d as well as under ordinary process for which requisites etc must be filed within a week.
