RAM BALAK VISHWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.3001 of 2018

(2.) This interlocutory application has been filed for correction of father's name of the petitioner.

(3.) Considering the reason assigned in the interlocutory application, the same is allowed with a direction upon the petitioner to make necessary correction, as sought for, in the said interlocutory application.