Page No.# 1/3 vs The State Of Assam And Anr
2024 Latest Caselaw 19 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 3 January, 2024

                                                                Page No.# 1/3

GAHC010228502023




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

                         Case No. : I.A.(Crl.)/981/2023

         M/S K.S. OILS LTD. AND 6 ORS.
         A COMPANY WITHIN THE MEANING OF THE COMPANIES ACT, 1956 AND
         HAVING ITS REGD. OFFICE AT MORENA 476001, MADHYA PRADESH REP.
         BY SRI KAPIL JHA.

         2: KISHORE KUMAR GARG
          S/O. LT. GACHALAL GARG
          DIRECTOR
          M/S K.S. OILS LTD.

         3: MOHANLAL GARG
          S/O. LT. TOTARAM RAM GARG
          DIRECTOR
          M/S K.S. OILS LTD.

         4: RAMESH GARG
          S/O. LT. TOTARAM GARG
          DIRECTOR
          M/S K.S. OILS LTD.

         5: GOBINDA GARG
          S/O. LT. TOTARAM GARG
          DIRECTOR
          M/S K.S. OILS LTD.

         6: GOPAL GARG
          S/O. LT. TOTARAM GARG
          DIRECTOR
          M/S K.S. OILS LTD

         VERSUS

         THE STATE OF ASSAM AND ANR.
         REP. BY PP, ASSAM.
                                                                         Page No.# 2/3


            2:H. C. KALITA
             FOOD INSPECTOR
             KAMRUP
             GHY.
             OFFICE OF THE JOINT DIRECTOR HEALTH SERVICE
             KAMRUP
             GHY

Advocate for the Petitioner   : MS. S CHAKRAVARTY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 03.01.2024

Heard Ms. S. Chakravarty, learned counsel for the applicants. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor for the State respondent.

2. This interlocutory application is filed by the seven applicants, namely, M/s K.S. Oils Ltd., Sri Kishore Kumar Garg, Sri Om Prakash Garg, Sri Mohan Lal Garg, Sri Ramesh Garg, Sri Gobinda Garg and Sri Gopal Garg for correction of the typographical error that occurred in the judgment dated 30.05.2022 passed by this Court in Crl.Rev.P. No. 151/2020.

3. Ms. Chakravarty, learned counsel for the applicants submits that in the judgment dated 30.05.2022, in Crl.Rev.P. No. 151/2020, this Court, while allowing the said revision petition, in paragraph Nos. 1, 2, 4, 16 and 19 the number of C.R. Case has been mentioned as 2834/2001 and in fact the same ought to have been 1200/2002 and therefore, Ms. Chakravarty contends that above typographical mistake may be corrected.

4. Mr. B.B. Gogoi, learned Addl. Public Prosecutor also submits that in the Page No.# 3/3

judgment dated 30.05.2022 in the aforementioned paragraphs, the number of C.R. Case has been mentioned as 2834/2001 instead of 1200/2002.

5. Having heard the submission of learned Advocates of both the sides, I have gone through this application, the documents placed on record and the judgment dated 30.05.2022 passed by this Court in Crl.Rev.P. No. 151/2020.

6. It appears that the number of C.R. Case has been mentioned in the aforesaid judgment as 2834/2001 instead of 1200/2002 in paragraphs No. 1, 2, 4, 16 and 19.

7. Accordingly, it is provided that the number of the C.R. Case in the aforesaid judgment shall be read as 1200/2002, instead of 2834/2001, for all purpose.

8. In terms of the above, this interlocutory application stands disposed of.

JUDGE

Comparing Assistant