PRADEEP KUMAR AGGARWAL Vs. ANOOP AGGARWAL

JUDGEMENT

(1.) By this application, the applicant, who was impleaded as Respondent 2 in these proceedings, at her own instance, by allowing IA 12150/2022, now seeks to be deleted from the array of parties.

(2.) These proceedings cannot be likened to a caravanserai into which people can walk in and walk out at their leisure.

(3.) Respondent 2 was impleaded in these proceedings at her own request by allowing IA 12150/2022.