Citation : 2024 Latest Caselaw 106 j&K
Judgement Date : 7 February, 2024
Sr. No. 07
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CJ Court
Case: CM No. 227/2024 in
WP(C) No. 3271/2023
UT of J&K & Ors. .....Appellant/Petitioner(s)
Through :- Mr. Raman Sharma, AAG.
v/s
Arshad Bhat .....Respondent(s)
Through :-
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
ORDER
07.02.2024
The present application has been filed for making correction of
certain typographical errors which have crept in the order dated 30.12.2023
passed by this Court in WP(C) No. 3271/2023.
It is submitted that the original number of the application was
wrongly typed as OA No. 061/025/2021, whereas the correct number is OA
No. 061/925/2021. It is also averred that the judgment and order against
which the main writ petition was filed pertains to Central Administrative
Tribunal (CAT), Jammu Bench and not CAT, Srinagar Bench.
Since the prayer made in the application is innocuous, therefore, no
notice is required to be issued to the other side.
For the reasons mentioned in the application coupled with
submission made at the Bar, same is allowed. OA No. 061/025/2021
mentioned in order dated 30.12.2023 passed by this Court in WP(C) No.
3271/2023 shall be read as OA No. 061/925/2021 and CAT, Srinagar
Bench shall also be read as CAT, Jammu Bench.
This order shall form part of order dated 30.12.2023.
Application stands disposed of.
(MA CHOWDHARY) (N. KOTISWAR SINGH)
JUDGE CHIEF JUSTICE
JAMMU
07.02.2024
Abinash
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