P.P. Bhatt, J. - (1.) Learned counsel for the petitioner seeks permission to delete Respondent Nos. 5 to 10 as they are not required to be impleaded at this juncture, as according to the petitioner, her prayer is confined seeking directions against the Respondent State Authorities for taking expeditious steps in completion of investigation and filing charge sheet.
(2.) Permission is granted.
(3.) The names of Respondent Nos. 5 to 10 be deleted at this juncture at the risk of the petitioner.;