NIRMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for correction of a typographical error in the Memo of Parties which has inadvertently crept in. It is stated that respondent No. 2 was required to be typed as Senior Superintendent of Police, District Patiala instead of Senior Superintendent of Police, Moga.

(2.) FOR the reasons mentioned in the application, the same is allowed. Respondent No. 2 shall now read as Senior Superintendent of Police, Patiala instead of Senior Superintendent of Police, Moga. Registry is directed to carry out the necessary corrections in the Memo of Parties.

(3.) CLAIMING the said benefit, petitioners have submitted letters dated 25.08.2009, 09.03.2012, 29.12.2011 and 15.06.2011 (Annexure P-6 colly.) and representations dated 06.12.2010, 29.03.2012 and 04.04.2012 (Annexure P-7 colly.), which have, till date, not been responded to.