WPSS/737/2018
2021 Latest Caselaw 3393 UK

WPSS No.520 of 2018
With
WPSS No.737 of 2018
With
WPSS No.740 of 2018
Hon'ble Ravindra Maithani, J.

Mr. Parikshit Saini and Mr. Harendra Belwal, Advocate for the petitioners.

Mr. S.K. Mishra, Standing Counsel for the State.

There are bunch of petitions, which are being heard together. It was indicated at the time of final arguments that in WPSS No.520 of 2018, service is not sufficient upon respondent nos.4, 5, 6 and 7. In fact, on 14.08.2020, the petitioners were directed to take fresh steps for service on respondent nos.4 to 7.

According to the office report, steps were not taken.

Today, learned counsel for the petitioners gives a statement that petitioners do not want to continue with these respondents and they be deleted from the array of parties.

The names of respondent nos.4 to 7 in WPSS No.520 of 2018 be deleted from the array of parties.

Amended memo of parties be filed during the course of the day.

Arguments heard.

Judgment reserved.

(Ravindra Maithani, J.) 01.09.2021 Sanjay