Vijay Bishnoi, J. - (1.) The matter comes up on an application (CRLMA No.523/2015) with a prayer for the amendment in the cause title in the case.
(2.) For the reasons stated in the application, the application (CRLMA No.523/2015) is allowed. The Amended cause title, already filed, be taken on record.
(3.) Heard learned counsel for the parties.;