RENU GUPTA Vs. RAM PAL SINGH, BASIC EDUCATION OFFICER & 4 ORS.
LAWS(ALL)-2020-8-51
HIGH COURT OF ALLAHABAD
Decided on
August 28,2020
RENU GUPTA
Appellant
VERSUS
Ram Pal Singh, Basic Education Officer And 4 Ors.
Respondents
JUDGEMENT
VIVEK KUMAR BIRLA,J. -
(1.) At the very out set learned counsel for the applicant submits that he may be permitted to correct description of opposite party no. 3. Prayer aforesaid is allowed.
(2.) He may do so during the course of the day.
(3.) Heard learned counsel for the applicant.;
(2.) He may do so during the course of the day.
(3.) Heard learned counsel for the applicant.;
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