JODHPUR MUNICIPAL CORPORATION Vs. GOVIND PURI

JUDGEMENT

(1.) The petitioner has moved the present application seeking deletion of respondent No.2, from the array of respondents.

(2.) For the reasons stated, the application is allowed. The name of respondent No.2 is deleted from the array of respondents. Amended cause title already filed is taken on record. SB Civil Writ Petition No.15636/2018.

(3.) The writ petition at hand is directed against the order dtd. 3/8/2018, passed by Additional Civil Judge No.6, Jodhpur Metropolitan, Jodhpur (hereinafter referred to as the 'trial Court'), by which the petitioner's application dtd. 26/4/2018 under Order VIII Rule 1 of the Code of Civil Procedure has been rejected.