Citation Codes Equivalent Citations citation codes Docket Number Civil Action No. 07-466. Judges Gary L. Lancaster See more information ... Smart Summary Please sign up to generate summary. MARK T. ADDLESPURGER, an indi v. dual, DENISE L. PALMER, an indi ORDER GARY LANCASTER, District Judge AND NOW, this 19th day of June, 2007, after the plaintiffs initiated actions in the Court of Common Pleas of Allegheny County, PA which were later consolidated, and after a notice of removal to this Court was filed by additional defendant E-One Moli Energy (Canada) Ltd., and after a timely motion to remand was filed by defendant Compaq Computer Corporation, and after a Report and Recommendation was issued by the United States Magistrate Judge, and the parties were granted thirteen days after being served with a copy to file written objections thereto, and no objections having been filed, and upon independent review of the pleadings, and the Magistrate Judge's Report and Recommendation, which is adopted as the opinion of this Court, IT IS ORDERED that the motion to remand this case to the Court of Common Pleas of Allegheny County, PA filed by defendant Compaq Computer Corporation (Document No. 5) is granted forthwith.