Saroj Bala vs State Of Himachal Pradesh & Others
2022 Latest Caselaw 3404 HP

Saroj Bala versus State of Himachal Pradesh & others

CMP-T No. 357 of 2022 in CWPOA No. 4337 of 2020

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13.05.2022 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioner-

applicant.

Mr. Vikas Rathore, Additional Advocate General, for

the respondents.

This application has been filed by the petitioner-

applicant seeking correction of the memo of parties of the

petition. r It is contended that on account of the mistake on the

part of the counsel for the petitioner, in the cause title of the

petition, District Kangra was inadvertently indicated whereas

the correct District of Tehsil Naduan is District Hamirpur. The

cause title may be taken to have been corrected accordingly.

Necessary correction to this effect be also carried out in the

judgment, dated 28th April, 2022. Amended memo of parties filed

alongwith the application is ordered to be taken on record.

The application is disposed of accordingly.

( Mohammad Rafiq ) Chief Justice May 13, 2022 ( rajni )