Supreme Court - Daily Orders
Archana Singh vs The District Judge, Mainpuri on 18 January, 2016
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.18 COURT NO.8 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 5/2015 in Petition(s) for Special Leave to Appeal (C) No.
7395/2011
(Arising out of impugned final judgment and order dated 03/01/2011
in SA No. 1680/2008 passed by the High Court of Judicature at
Allahabad)
ARCHANA SINGH Petitioner(s)
VERSUS
THE DISTRICT JUDGE, MAINPURI AND ORS Respondent(s)
(for deletion of the name of respondent and office report)
Date : 18/01/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Petitioner(s) Mr. Avnish Singh, Adv.
Ms. Asha Gopalan Nair,Adv.
For Respondent(s) Mr. Ashok K. Srivastava,Adv.
UPON hearing the counsel the Court made the following
O R D E R
An application (I.A. 5/2015) has been filed seeking deletion of the name of respondent No. 3 from the array of parties.
Application is allowed.
The name of respondent No. 3 be deleted from the array of parties at the risk and responsibility of the petitioner.
Amended cause title be filed within four weeks.
Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.01.19 16:25:35 IST Reason: (RASHMI DHYANI) (SUMAN JAIN) SR.P.A. COURT MASTER