RANVIR SINGH KHANGAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant is directed to correct the name of father by substituting "Shri Ram Khangar" in place of "Ram Khangar" in the cause title, for which no separate application is required.

(2.) Certified copy of the order be provided only when amendment is incorporated. Case diary is perused.

(3.) Learned counsel for the rival parties are heard.