Madhya Pradesh High Court
M/S Patni Textile vs The Addl.Tehsildar on 8 September, 2015
1
W.A. No.294/2008
08/09/2015
Shri Harish Joshi, learned Counsel for the
appellant.
Shri Pushyamitra Bhargava, learned Dy. Advocate
General for the respondent/State.
Heard on I.A. No.3739/15, which is an application for amendment in the cause title of the appeal memo.
Counsel for the appellant submitted that the respondent No.2/ State Bank of Indore is now merged into State Bank of India and the application may be allowed.
The error is apparent on face of the record. For the reasons stated in the application, the application is allowed.
Counsel for the petitioner is directed to amend the cause title within a period of a week from today.
Subject to which, list after a week, for admission.
(Mrs. S.R. Waghmare) (Jarat Kumar Jain)
Judge Judge
Adarsh