Chattisgarh High Court
M/S Hotel V.W.Canyon vs State Of Chhattisgarh 2 Mcrca/949/2017 ... on 30 January, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPT No. 339 of 2017
M/s.Hotel V.W.Canyon Versus State of Chhattisgarh & Ors.
30.01.2018Shri Neelabh Dubey, Advocate for the petitioner.
Shri Anand Dadariya, Dy.G.A. for State. Heard on I.A.No.2, which is an application for modification of the order dated 29/11/2017 passed in this case.
It is reflected that, due to clerical error, the cause title reflects name of the petitioner differently.
On due consideration, I.A.No.2 deserves to be and is accordingly allowed.
The order sheet dated 29/11/2017 stands modified accordingly and in place of M/s. Hotel Vyankatesh Regency, it is to be read as M/s.Hotel V.W.Canyon.
The State counsel prays for 4 weeks' time to file reply. As prayed, list it on 02/04/2018.
Sd/-
(P. Sam Koshy) JUDGE Sumit