Manjeet Kumar vs . State Of H.P & Ors.
2023 Latest Caselaw 17189 HP

Manjeet Kumar vs. State of H.P & ors.

CMP-T No.800/2023 in Original Application No.1050/2017 31.10.2023 Present: Mr. Vishal Verma, Advocate vice Mr. Rajesh Kumar,

.

Advocate, for the petitioner/applicant.

Mr. Ramakant Sharma, Additional Advocate General, for the respondents/State.

CMP-T No.800/2023

This application has been filed for correction of memo

of parties in Original Application No.1050 of 2017, wherein

petitioner-Manjeet Kumar has been reflected as Lecturer

Economics instead of Lecturer English. It has been claimed by

learned counsel for the petitioner that this ministerial inadvertent

mistake could not be corrected due to oversight and, accordingly,

on account of aforesaid mistake, in the Memo of Parties supplied

with the copy of judgment/order, petitioner-Manjeet Kumar has

been shown as Lecturer Economics instead of Lecturer English.

Taking into consideration the averments made in the

application and submissions made by learned counsel for the

petitioner, correction as proposed reflecting the petitioner-Manjeet

Kumar as Lecturer Economics instead of Lecturer English, is

allowed. Registry is directed to carry out necessary correction in

the Memo of Parties.

Amended Memo of Parties filed with this application is

not correct, therefore, petitioner is also directed to file amended

Memo of Parties within two days.

:: 2 :: CMP-T No.800/2023

Application is allowed and disposed of in aforesaid

.

terms.

(Vivek Singh Thakur) Judge

(Bipin C. Negi)

Judge 31st October, 2023 (CS)