Delhi High Court - Orders
Naresh Kumar vs Pension Fund Regulatory And ... on 8 January, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14107/2025
NARESH KUMAR .....Petitioner
Through: Mr. Puneet Rathi, Ms. Chavvi,
Advocates.
versus
PENSION FUND REGULATORY AND DEVELOPMENT
AUTHORITY & ANR. .....Respondents
Through: Mr. R. Sudhinder, Mr. Sanidhya
Sonthalia, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 08.01.2026 CM APPL. 1026/2026 (application filed on behalf of Respondent No. 2 seeks deletion of Respondent No. 1 from the array of parties)
1. By this application, Respondent No. 2, National Pension System Trust, seeks deletion of Respondent No. 1, Pension Fund Regulatory and Development Authority (PFRDA). No such request has been made by Respondent No. 1. If any such request were to be considered, it should emanate from PFRDA itself.
2. With the above observations, the application is disposed of.
SANJEEV NARULA, J JANUARY 8, 2026/ab This is a digitally signed order.
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