NIRMAL KUMARI SACHDEVA Vs. RACHNA KHANNA AND ORS.

JUDGEMENT

(1.) I.A. 14347/2015 (by the plaintiff u/O 1 R. 10 CPC)

(2.) For the reasons stated in the application, the same is allowed. The name of the defendant No. 4 is permitted to be deleted from the array of defendants. The amended memo of parties enclosed with the present application is taken on record. The same shall be placed in part-I file.

(3.) The application is disposed of.