Ravindra V. Ghuge, J. - (1.) The issue raised in this petition is whether, foundational pleadings regarding a vital document like "Power of Attorney " are necessary for placing reliance upon and for production at a belated stage?
(2.) The petitioners submit that Respondent no.2 (Mohanlal Gindodia) is the original defendant no.2 in the suit and is fully supporting the plaintiff/ respondent no.1 herein. He is a formal party and can be deleted. Hence, deletion is permitted only for the purpose of the cause of action arising in this writ petition.
(3.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.;