ARTI PATEL Vs. SHAMA GULERIA

JUDGEMENT

(1.) Mr. Rahul Mahajan, learned counsel for the petitioner states that respondent No.l is the original plaintiff and is contesting respondent. No effective relief is claimed by the petitioner against respondent Nos. 2 and 3. In fact, they are proforma respondents original defendant Nos. 2 and 3 respectively in the suit. He, therefore, prays that names of respondent Nos. 2 and 3 may be permitted to be delted from the array of the parties. Prayer granted, names of respondent Nos. 2 and 3 are ordered to be delted from the array of the parties. Respondent No. 1 will now is the sole respondent. Necessary correction be made in the cause title.

(2.) Admitted Mr. Ramakant Sharma appears and waives service of notice of admission on behalf the respondent. In the facts and circumstances, the matter is taken up for final hearing today.

(3.) This petition is filed by the petitioner, original defendant No.2, in Civil Suit No. 159 of 2000 and CM. A. No. 172 of 2000, pending in the court of Sub Judge, 1st Class (II), Nurpur, District Kangra, against respondent No. 1, original plaintiff. Her prayer is to quash and set aside all actions taken by the Court in Civil Suit No. 159 of 2000 as also CMA No. 172 of 2000.