Amitav K. Gupta, J. - (1.) Learned counsel for the petitioner seeks permission to carry out necessary correction in para-3 of the application as inadvertently due to typographical error as Section 9 has been mentioned whereas Matrimonial Suit No.21 of 2016 has been filed under Section 13 of the Hindu Marriage Act for dissolution of the marriage and a decree of divorce.
(2.) Permission is accorded.
(3.) Learned counsel shall carry out necessary correction in course of the day.;