GAUTAM FILLING STATION Vs. MUNNU SINGH AND ORS.
LAWS(ALL)-2016-5-156
HIGH COURT OF ALLAHABAD
Decided on May 09,2016

Gautam Filling Station Appellant
VERSUS
Munnu Singh And Ors. Respondents

JUDGEMENT

- (1.) Heard Sri Archit Mehrotra learned counsel for the appellant and perused the record.
(2.) At the very outset, learned counsel for the appellant prays that he may be permitted to correct the name of the appellant, which is only a typing mistake.
(3.) Prayer is allowed. He may do so during the course of day. Office is directed to make necessary correction in the office record.;


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