Varun Aggarwal vs State Of Nct Of Delhi And Another
2018 Latest Caselaw 96 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CRL.M.C. 2424/2017
      VARUN AGGARWAL                          ...Petitioner
                Through: Petitioner in person
                                  versus
      STATE OF NCT OF DELHI & ANR                      ....Respondents
                 Through: Mr. Kuldeep Mansukhani with Mr. Savita
                             Dalal, Advocates for R-2.
      CORAM:
      HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                             ORDER

04.01.2018 Crl. M.A No. 20951/2017 The present application has been moved on behalf of the respondent no. 2, seeking Clarification/Modification of order dated 05.12.2017.

Mr. Kuldeep Mansukhani, the learned counsel for respondent no. 2 submits that inadvertently a typographical error has occurred in Para 12 of the order dated 05.12.2017.

The petitioner appeared in person on advance notice and stated that he has no objection if the error is rectified.

Accordingly, Para 12 of the order dated 05.12.2017 be read as "Accordingly, the present petition is dismissed"

Hence, the present application stands disposed of.

SANGITA DHINGRA SEHGAL,J JANUARY 04, 2018gr//