ASHOK KUMAR KALRA Vs. SURENDRA AGNIHOTRI AND ORS.

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) Application for deleting the names of respondent Nos. 3 and 4 for the array of parties is allowed.

(3.) We have gone through the judgment of the three-Judge Bench in Ashok Kumar Kalra vs. Wing Cdr. Surendra Agnihotri and Ors., 2019 (16) Scale 544, in particular, para 20 which states as follows:-