Surendra vs The State Of Madhya Pradesh
2021 Latest Caselaw 1280 MP

                                     1                               CRA-9269-2019
             The High Court Of Madhya Pradesh
                        CRA-9269-2019
                      (SURENDRA Vs THE STATE OF MADHYA PRADESH)

 10
 Jabalpur, Dated : 05-04-2021
          Shri Priyank Agrawal, learned counsel for the appellant.
          Shri Akshay Pawar, learned Panel Lawyer for the respondent/State.

Heard on I.A. No.3574/2021, which is an application for amending and correcting the cause title of memo of appeal.

Learned counsel for the appellant has submitted that due to the bona

fide mistake, the name of the appellant's father has wrongly been recorded as "Bhan Singh Thakur'' whereas the correct description is "Majboot Singh Rajput". He submits that the mistake is bona fide and the same can be verified from the record as well as the judgment under appeal.

Learned counsel for the State has formally opposed the application. On due consideration, I.A. No.3574/2021 is allowed. Let the cause title of memo of appeal be corrected within one week.

(PRAKASH SHRIVASTAVA) JUDGE

DV

Digitally signed by DINESH VERMA Date: 2021.04.06 12:45:57 +05'30'