Divyajot Singh Jendu vs Manikaran Analytics Limited ...
2022 Latest Caselaw 483 Cal

10.02.2022
S/L No.1
KS                                     (Via Video Conference)
                                       C.R.R. 783 of 2017
                                              With
                                     IA No. CRAN 3 of 2022

                                   Divyajot Singh Jendu
                                           -Vs.-
             Manikaran Analytics Limited previously known as Manikaran
             Wind Power Limited


                                      Mr. Mayukh Mukherjee
                                      Mr. Abhishek Dutt
                                      Ms. F. Ahmed
                                      Mr. Sasthak Mondal
                                                         .....For the Petitioner



                   The matter is listed today as "To Be Mentioned".

                   Petitioner has filed I.A. No. CRAN 3 of 2022.

                   Mr. Mayukh Mukherjee, learned advocate appearing for the

             petitioner/revisionist filed an affidavit of service indicating that

             service of notice has been made upon the opposite party. None

             appears for the opposite party/ complainant. Affidavit of service is

             taken on record.

                   Learned advocate for the petitioner submits that the

             revisional application was finally disposed of and judgment was

             passed on 31.01.2022 but inadvertently one typographical error

             has crept in, due to which it has been mentioned in paragraph 17
                                   2




in page 12 of the Judgment that the summons were issued on

'15.03.2016', which should have been '23.06.2016'.

      Learned advocate for the petitioner has prayed for

rectification to the effect that the date of order of issuance of

summons should be as 23.06.2016 in place of 15.03.2016 in

paragraph 17 of the judgment dated 31.01.2022.

      Considered the submissions made by learned advocate for

the petitioner.   Perused the application and the judgment. It

appears that in the 8th line in paragraph 17, the date of order

relating to issuance of summons in the case has been mentioned as

15.03.2016

due to typographical error which should be read as

23.06.2016. It is essentially a clerical mistake and rectification of

such error does not amount to review or recalling of the order. As

such, it is not a bar under Section 362 of the Code of Criminal

Procedure.

Therefore, let the date '15.03.2016' in paragraph 17 of the

judgment be rectified and read as 23.06.2016.

This order shall form part and be read jointly with the

judgment dated 31.01.2022.

The application being, IA No. CRAN 3 of 2022 is

accordingly disposed of.

Let a copy of the judgment alongwith this order be

transmitted to Learned Judicial Magistrate, 6 th Court, Alipore for

information and necessary action.

Urgent photostat certified copy of this order be supplied to

the parties expeditiously, maintaining all legal formalities.

(Ananda Kumar Mukherjee, J.)