SHAILENDRA GUPTA Vs. HIGHHEAD TRADEWELL PRIVATE LIMITED

JUDGEMENT

(1.) Heard on I.A. No.6804/2023, which is an application for deleting the name of respondents No.3, 4, 5, 8, 9, 10 and 12.

(2.) Learned counsel for the petitioner submits that respondents No.3, 4, 5, 8, 9, 10 and 12 are profarma parties and as per information received they are stated to be dead, therefore, he prays that since all the respondents are proforma parties, he be permitted to deleted their names in the memo of petition.

(3.) For the reasons mentioned in the application and the submissions made by counsel for the petitioner, I.A. No.6804/2023 is allowed.