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Rupasri Sarma vs Debendra Sarma
2022 Latest Caselaw 3674 Gua

Citation : 2022 Latest Caselaw 3674 Gua
Judgement Date : 20 September, 2022

Gauhati High Court
Rupasri Sarma vs Debendra Sarma on 20 September, 2022
                                                                          Page No.# 1/2

GAHC010178962022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : I.A.(Crl.)/512/2022

             RUPASRI SARMA
             D/O SRI RAMA KANTA SARMA
             R/O VILL- TITKA
             PATHSALA, P.S. PATACHARKUCHI, DIST. BARPETA, ASSAM



             VERSUS

             DEBENDRA SARMA
             S/O LATE GAJENDRA NARAYAN SARMA, R/O JYOTINAGAR, PATHSALA,
             P.S. PATACHARKUCHI, DIST. BARPETA, ASSAM



Advocate for the Petitioner   : MR. P K MUNIR

Advocate for the Respondent :

BEFORE

HON'BLE MR. JUSTICE ROBIN PHUKAN

20.09.2022

This Interlocutory Application is filed by the applicant Smt. Rupasri Sarma for

correction/modification of the order dated 30.08.2022 passed in Crl. Rev.P. No.

425/2022, by this Court.

Page No.# 2/2

Heard Mr. P K Munir, learned counsel for the applicant.

Mr. P K Munir pointed out and while passing the Order dated 30.08.2022, in Crl.

Rev. P. No. 425/2022, the date of Judgment & Order in 2 nd paragraph of the order at

line No. 4, it has been mentioned as 06.04.2022, instead of 06.04.2018 and in the

second last paragraph of the said order, the date has been mentioned as 06.04.2022

instead of 06.04.2018, which creeps in because of mistake of the applicant in drafting

the petition and now it has created problem to her, and therefore, Mr. Munir has

contended to correct the same in the interest of justice.

Having heard the submissions of learned Advocate for the petitioner/applicant

and also considering that facts and circumstances on the record it is provided that

henceforth the date of the Judgment & Order in 4 th line of the 2nd paragraph of the

order dated 30.08.2022 be read as 06.04.2018, instead of 06.04.2022 and in the last

2nd line of the second last paragraph, the date of Judgment & Order 06.04.2022 shall

be read as dated 06.04.2018.

In terms of above, this I.A stands disposed of.

JUDGE

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