Chattisgarh High Court
Mohd. Nooh vs State Of Chhattisgarh on 5 April, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPT No. 22 of 2016
Mohd. Nooh Versus State Of Chhattisgarh
05/04/2022 Mr. Anup Majumdar, counsel for the petitioners.
Ms. Ruchi Nagar, Dy. Govt. Advocate for the State/
respondents 1 & 3.
Mr. A.S. Kachhawaha, counsel for respondent No.2. Heard on IA No.2 of 2022, which is an application for amendment in the cause title of the writ petition.
Learned counsel for the petitioners submits that due to inadvertent mistake, proper description of the name of petitioner No.3 /Firm has not been mentioned in the cause title. He submits that he wants to make correction in the name of the Firm by mentioning its correct name as mentioned in the official record.
Learned counsel appearing for respondents submits that they are having no objection to the prayer made by learned counsel for the petitioners in the application for amendment.
On due consideration of the submission made by learned counsel for the petitioners and also considering the contents of application (IA No.2/22) for amendment, the application is allowed. Petitioners are directed to carry out necessary amendment/correction in the cause title of the writ petition within a period of one week.
List the matter thereafter.
Sd/--
(Parth Prateem Sahu) Judge Praveen