Pancham Singh vs Provincial Cooperative Dairy ...
2013 Latest Caselaw 1278 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 9105 of 1993
 

 
Petitioner :- Pancham Singh
 
Respondent :- Provincial Cooperative Dairy Federation Ltd Thru Its M.D.&Or
 
Petitioner Counsel :- Sanjai Kumar,B.K.Singh
 
Respondent Counsel :- R.K. Nigam
 

 
Hon'ble Pankaj Mithal,J.

A perusal of the order sheet reveals that the notices were directed to be issued to all the respondents.

Sri Rakesh Kumar Nigam has already put in appearance on behalf of respondents no. 1 to 4. Respondent no. 5 was not served. Therefore, fresh notices were directed to be issued to respondent no. 5.

Today, learned counsel for the petitioner states that he may be permitted to delete the name of respondent no. 5. 

Accordingly, he is directed to delete the name of respondent no. 5.

With the deletion of name of respondent no. 5, no further steps are required to be taken to serve respondent no. 5.

Office to proceed and to list the case for consideration before the appropriate Bench.

Order Date :- 24.4.2013

SKS