S. P. SINGH Vs. PIYUSH AGARWAL

JUDGEMENT

(1.) This hearing has been held by video conferencing.

(2.) This petition has been filed challenging the order dated 03.03.2020 passed by the learned Additional District Judge-01 (South East), Saket Court, Delhi in CS DJ 1493/2017, Piyush Agarwal v. Delhi Tourism and Transportation Development Corporation Ltd dismissing the application of the defendant nos.2 and 5 seeking their deletion from the array of defendants.

(3.) At the outset, the learned senior counsel for the petitioners submits that an application for deletion of the defendant nos.2 to 6, that is, the petitioners herein was filed before the learned Trial Court and, a separate application seeking deletion of only defendant nos.2 and 5 was also filed. The order therefore in a way dismisses the application filed by all the petitioners.