JAYASHREE A HEGDE Vs. ASHOK PADWALKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Respondents have been already served.

(3.) By this petition, the petitioner challenges the order dated 3 April, 2014, passed by the learned District Judge, Panaji, rejecting the application filed by the petitioner under Order 1, Rule 10 of the Code of Civil Procedure seeking her deletion from the array of parties in the suit instituted by respondent no.1.