UGRASEN SINGH Vs. ADDL. COURT NO. 1 LKO.

JUDGEMENT

(1.) Sri Upendra Kumar Singh, learned counsel for the applicant submits that due to mistake, he has impleaded the court as opposite party no. 1. He submits that he may be allowed to delete the opposite party no. 1 from the array of opposite parties during the course of the day.

(2.) Learned counsel appearing for the State has no objection to the contention aforesaid.

(3.) Prayer is allowed and the learned counsel for the applicant is permitted to delete the opposite party no. 1 from the array of opposite parties during the course of the day.