BANSWARA DISTRICT CRICKET ASSOCIATION Vs. REGISTRAR, COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Mr. Balia, learned counsel for the petitioners at the outset points out that due to inadvertence, the respondent No. 1 has been inscribed as Deputy Registrar, whereas it ought to have been Registrar, Cooperative Societies.

(2.) With the leave of the Court, he carried out the necessary correction in the cause title of the memo of writ petition today itself; duly initialed.

(3.) Office is directed to carry out requisite corrections in the official data of the High Court.