AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 132 wordsAhanthem Bimol Singh, J
When these matters are taken up, Mr. T. Rajendra, learned senior counsel appearing for the petitioner made a prayer for allowing the petitioner to amend the cause title in respect of MC (WP (C)) No. 198 of 2025 in respect of the respondents No. 6 & 7 by hand. The learned counsel appearing for the respondents submitted that they have no objection in allowing the correction of the bonafide mistake. In view of the submission made above, liberty is given to the petitioner to make necessary correction in the description of the respondents No. 6 & 7 in connection with MC (WP (C)) No. 198 of 2025. Such correction should be carried out during the course of the day. As prayed for, list these cases again on 22.05.2025.