DOGRA SANG THAN Vs. STATE AND ORS

JUDGEMENT

(1.) Learned counsel for the petitioner submits that due to typographical error, Sr. Superintendent of Police, Samba has been arrayed as respondent No.6, whereas it should have been Sr. Superintendent of Police, Kathua. He prays for leave to correct the said error.

(2.) We accept the oral request of learned counsel for the petitioner and permits him to effect the necessary corrections on the Court record and initial the same in today's date.

(3.) Issue notice to the respondents. Mr. Raman Sharma, learned Dy.AG accepts notice on behalf of respondent Nos. 1 to 8. Subject to the petitioner's taking steps, notice shall issue for the service of respondent Nos. 9 to 12, returnable on 04th February, 2019.