Punjab-Haryana High Court
M/S Bubble Overseas vs State Of Punjab And Ors on 28 May, 2015
CM-6965-2015 in
CWP-8814-2015
M/s Bubble Exports
Vs
State of Punjab and others
Present: Mr. Sandeep Goyal, Advocate,
for the applicant-petitioner.
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The applicant-petitioner by the present application seeks correction in its name as 'Bubble Exports' instead of 'Bubble Overseas' as inadvertently mentioned in the index of the writ petition, page of Court fee and the interim order dated 06.05.2015.
For the reasons mentioned in the application, the name of the applicant-petitioner is allowed to be corrected and be read as 'Bubble Exports' instead of 'Bubble Overseas' in the index of the writ petition, page of Court fee and the interim order dated 06.05.2015.
Disposed of.
(S.J. VAZIFDAR)
ACTING CHIEF JUSTICE
28.05.2015 (G.S. SANDHAWALIA)
Amodh JUDGE
AMODH SHARMA
2015.05.29 16:00
I attest to the accuracy and
authenticity of this document
chandigarh