- (1.) Petitioner has filed an application registered at Diary No. 176 dated 06.07.7.017. According to the averments made in the application the respondent Nos, 2 to 16 are sought to be deleted from the array of the parties. A copy thereof has a|ready been furnished to the counsel for the respondent/non-applicant.
(2.) After hearing the learned counsel for the parties, we find that respondents/non applicants are neither necessary party nor proper party. We direct that the names of aforesaid respondents be deleted from the memo of parties. Amended memo is taken on record.
(3.) Application stands disposed of. C.P. No. (IB) -132(PB) /2017;