JAIDEEP SHAH Vs. RASHMI SHAH ALIAS RASHMI VYAS

JUDGEMENT

(1.) Shri R. K. Sanghi, learned counsel for the petitioner. Shri Greeshm Jain with Shri Dilip Parihar, learned counsel for respondent No. 2.

(2.) With the consent of learned counsel for the parties, the matter is heard finally.z

(3.) In this writ petition under Article 227 of the Constitution of India, the petitioner has challenged the legality and validity of the order dated 7-12-2010 passed by the trial Court by which the petitioner has been directed to delete the name of respondent No. 2 from the cause title of the petition.