SH MANPREET SINGH Vs. SH GURUCHARAN SINGH

JUDGEMENT

(1.) The petitioner has filed an application before the learned Additional District Judge (ADJ) under Sec. 152 read with Sec. 151 of the Code of Civil Procedure, 1908 (CPC), for correction of the name of the petitioner in judgment and decree dtd. 6/2/2020.

(2.) The said application came up before the learned ADJ on 21/9/2021, on which date the learned ADJ expressed doubts as to how the correction, as prayed, could be granted under Ss. 152 and 151 CPC.

(3.) In order for the petitioner to convince the learned ADJ on the aspect, the matter was re-notified on 21/10/2021.