MAHESH SONI Vs. STATE OF M.P
LAWS(MPH)-2020-7-243
HIGH COURT OF MADHYA PRADESH
Decided on July 07,2020

MAHESH SONI Appellant
VERSUS
STATE OF M.P Respondents

JUDGEMENT

- (1.)I.A. No. 5803/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.
(2.)Also, heard on I.A. No. 8533/2020, an application for correction in the cause title, by which it is submitted by the applicant that by mistake he has mentioned his father's name as "Shri Ramgopal Singh" whereas the correct name of his father is "Shri Ramgopal Soni" and prayed that he be permitted to correct the cause-title.
(3.)In the interest of justice, permission is granted and it is directed that the father's name of the applicant shall be read as "Shri Ramgopal Soni" in place of "Shri Ramgopal Singh" mentioned in the cause-title.


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