DHANANJAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the outset, it has been submitted by learned counsel appearing for the petitioner that inadvertently, the name of petitioner No. 1 has wrongly been mentioned as "Dhanjay Kumar Singh" instead of "Dhananjay Kumar Singh" in the cause title of the writ application and as such, seeks permission of this Court for making suitable corrections.

(2.) As prayed, learned counsel for the petitioner is permitted to make suitable correction with respect to name of petitioner No. 1, in the cause title of writ application, in course of the day, with red ink.

(3.) Heard the parties.