Meenakshi Madan Rai, J
Paper-Books have been prepared and made over to Learned Counsel for the parties.
Learned Counsel for the Appellant submits that after checking the Paper-Books he finds that an error emanates in Page-78A, pertaining to Ext P-
29/PW-7 which has been wrongly typed in the translation. He also pointed out an error in Page-92 of the Paper-Book, wherein at the Index a
signature in Ext P-36/PW-13 has been noted as specimen signature, when it is an Account Opening Form. That, these two errors need to be rectified.
Let Registry take note of the errors and rectify it with the assistance of Learned Counsel for the parties.
List it along with the connected matter, being Crl. A. No.11 of 2024, on 22-08-2024.
