V.Neelakantam vs Dist Collector Vizianagaram ...
2023 Latest Caselaw 2155 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: I.A.No.01 of 2023 in S.A.No.366 of 2001

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

23. 20.04.2023 BSS, J

I.A.No.01 of 2023 in S.A.No.366 of 2001

I have heard learned counsel for the petitioner/appellant, Mr. Radha Krishna. The learned counsel, Mr. Shasank Reddy representing on behalf of Assistant Government Pleader for Arbitration who submitted that they have no objection to correct typographical mistake.

This petition is filed by the petitioner/appellant seeking correction of name of the appellant in the Cause Title of Judgment and Decree in the Second Appeal No.366 of 2021, dated:13.12.2022.

A perusal of copy of Decree and Judgment of Trial Court and 1st Appellate Court filed by the petitioner, the petition is ordered.

The Registry is directed to correct the name of petitioner/appellant as shown in Decree and Judgment of Trail Court.

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                                                                BSS, J
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