Mansingh vs The State Of Madhya Pradesh
2022 Latest Caselaw 12973 MP

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                                             IN THE HIGH COURT OF MADHYA PRADESH
                                                          AT JABALPUR
                                                           CRA No. 8021 of 2022
                                               (MANSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                         Dated : 26-09-2022
                                   Ms. Gayatri Ladiya, learned counsel for the appellant.

                                   Ms. Shakti Tripathi, learned Panel Lawyer for the respondent/State.

Heard on I.A. No.17895 of 2022, an application for modification of the order dated 14.09.2022 as well as cause title of the appeal.

Learned counsel for the appellant submits that due to typographical error, the

name of the appellant No.2 has wrongly been mentioned in the cause title of the appeal as Lokendra @ Haridas instead of "Lokendra @ Lokan" and consequently, the same error has also crept in the order dated 14.09.2021.

Learned Panel Lawyer does not dispute the aforesaid aspect of the matter. Heard learned counsel for the parties and perused the documents. The aforesaid fact is also supported by copy of the impugned judgment dated 26.08.2022 wherein the name of the appellant No.2 has been mentioned as Lokendra @ Lokan. Hence, I.A. No.17895 of 2022 is hereby allowed. It is directed that in the order dated 14.09.2022, instead of "Appellant No.2- Lokendra @ Haridas" it shall be

read as "Lokendra @ Lokan". This order shall conjointly be read with the order dated 14.09.2022 passed in this case.

List the case for admission after three months.

(SMT. ANJULI PALO) JUDGE Signature Not Verified SAN ks

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.09.29 16:44:36 IST