DALE PEREIRA Vs. BOWRING INSTITUTE

JUDGEMENT

(1.) Sri. Monesh Kumar K.B., Respondent No.3 - party in person, submitted that he is not a necessary party to the proceedings.

(2.) Considering the submission of the counsel for appellant and respondents, the name of respondent No.3 is ordered to be deleted in the cause-title.

(3.) M.F.A. No.10199/2011 is filed for setting aside the order dated 30.07.2011 passed on I.A. No.1 in O.S. No.26365/2009 by the XXVIII Addl. City Civil and Sessions Judge, Mayo Hall Unit, Bangalore (CCH-29), rejecting the I.A.