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Xaviour vs The State Of Kerala
2021 Latest Caselaw 12550 Ker

Citation : 2021 Latest Caselaw 12550 Ker
Judgement Date : 25 May, 2021

Kerala High Court
Xaviour vs The State Of Kerala on 25 May, 2021
                      SUNIL THOMAS, J.
                     =================
                    W.P(C).No.5627 of 2021
                     =================
                Dated this the 25th day of May, 2021

                              ORDER

When the matter was taken up, it was pointed out by the

learned counsel for the petitioner that, in the first sentence of the

judgment dated 30.03.2021, a mistake has crept in. Reference to

the vehicle as a stage carriage is incorrect. It is seen that, it is a

goods vehicle. Hence, judgment will stand corrected to the above

extent by deleting the words 'stage carriage' and substituted by

'goods vehicle'. Issue fresh corrected judgment. Accordingly, time

limit prescribed in the above judgment will stand extended by four

weeks from the date of receipt of a copy of the corrected

judgment.

Sd/-

SUNIL THOMAS Judge

Sbna/

 
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