YOGENDRA PRATAP SINGH Vs. STATE

JUDGEMENT

(1.) Civil Misc. Correction Application No. Nil of 2011 The aforesaid application has been filed on behalf of the petitioner, inter alia, praying that the petitioner be permitted to correct the name of the Respondent No.2 by substituting the name of "Union Bank of India" by " Bank of India". The application is supported by an affidavit.

(2.) Having regard to the aforesaid averment of the application accompanying with the affidavit, we are satisfied that the prayer made in the aforesaid Application deserves to be granted.

(3.) The aforesaid Application is accordingly allowed.