Mast Ram vs . The Principal Secretary (Power) ...
2022 Latest Caselaw 4002 HP

Mast Ram vs. The Principal Secretary (Power) & Ors.

.

CMP No.5089 of 2022 in

RFA No.38 of 2022

31.05.2022 Present Mr. Rupinder Thakur, Advocate, for the appellant.

Vikas Mishra, Advocate, for respondents No. 2 and

Mr. Sudhir Bhatnagar and Mr. Narender Guleria,

Additional Advocate Generals, for the respondent- State.

By way of instant application, prayer has been

made on behalf of Mr. Vikas Mishra, Advocate for making his

presence in judgment dated 16th March, 2022, passed by this

Court in RFA No.38 of 2022. Though, on 16th March, 2022 Mr.

Vikas Mishra, Advocate was very much present in the Court,

as is evident from para-10 of the judgment, but inadvertently

his presence was not marked/registered in the memo of the

judgment and as such, he has approached this Court in the

instant proceedings.

For the reasons stated in the application, the

same is allowed and Registry is directed to mark the presence

of Mr. Vikas Mishra, Advocate on behalf of respondents No.2

and 4 in judgment dated 16th March, 2022, passed by this

Court in RFA No.38 of 2022, by making necessary correction

in the aforesaid judgment and thereafter copy of the same be

supplied to learned counsel for the parties. The application

stands disposed of.

(Sandeep Sharma) Judge

31th May, 2022 (shankar)