BAJAJ ALLIANZ INSURANCE COMPANY LIMITED Vs. BACHCHU

JUDGEMENT

(1.) By this Application, the Petitioner prays for correction of a typographical error in the memo of parties name on the ground that in the memo of parties names, the name of the Petitioner was wrongly mentioned as Bajaj Allianz Insurance Company Ltd., instead of its correct name and style as Bajaj Allianz General Insurance Company Ltd.