PRATIMABEN Vs. DIRECTOR OF PENSION AND PROVIDENT FUND

JUDGEMENT

(1.) Learned advocate for the petitioner seeks permission to delete respondent Nos. 3 and 4, as they are not necessary party, at this stage. Respondent Nos. 3 and 4 are permitted to be deleted.

(2.) Rule. Learned AGP waives service of notice of rule on behalf of respondent Nos. 1 and 2. Respondent No.5 being the consented party in original Civil Suit, no notice is required upon respondent No.5.

(3.) By preferring this petition, petitioner has prayed for following reliefs;