AJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CMP No. 15608 of 2019 By way of instant application filed under Order I, rule 10 CPC, prayer has been made on behalf of the petitioner for deletion of names of respondents Nos. 4 to 13 from the array of respondents. Learned Additional Advocate General representing respondents No.1 to 3, states that he does not intend to file reply to the application and has no objection in case, prayer made therein is allowed.

(2.) Averments contained in the application, which is duly supported by an affidavit, reveal that respondents Nos.4 to 13 are not necessary parties, as such, they can be ordered to be deleted from the array of respondents. Ordered accordingly.

(3.) By way of present petition, prayer has been made on behalf of the petitioner for quashing of show cause notice dated 23.8.2017 (Annexure P-5) and order dated 2.5.2019 passed by HP State Transport Appellate Tribunal, Shimla (Annexure P-11). Apart from above, petitioner has also prayed that the respondents may be directed to renew the time table of bus bearing Registration No. HP-52-C-1353 and thereafter permit him to ply his bus as per arrangement made in Annexure P-12.