SURENDRA KUMAR SHARMA Vs. DIRECTOR LOCAL BODIES

JUDGEMENT

(1.) CLMA No. 1878 of 2008: mr. T. A. Khan, learned counsel appearing for the appellant submits that respondent No. 3, in this appeal as well as in Writ petition No. 1592 of 2003 (S/s), no more being a necessary and proper party at present, his name be deleted from the array of parties. We order accordingly. The name of respondent No. 3 shall be deleted from the array of parties in this appeal as well as in the aforesaid writ petition. Mr. T. A. Khan shall file amended memo of parties in both the cases in two weeks from today.

(2.) MR. J. P. Joshi, learned counsel appearing for respondent No. 2 has no objection to the delay being condoned. The delay, in filing special Appeal No. 41 of 2008, accordingly is condoned. CLMA No. 1878 of 2008 accordingly is disposed of. Special Appeal No. 41 of 2008:

(3.) HEARD. The appeal is being disposed of at the motion hearing stage itself.