Satkholam vs State Of Manipur
2021 Latest Caselaw 37 Mani

                   IN THE HIGH COURT OF MANIPUR
                             AT IMPHAL
                             (Video Conference)

M.C.(W.P.(C)) No. 37 of 2021
Satkholam                                     ...Applicant(s)

      Vs.
State of Manipur                              ...Respondent(s)

                        B E F O R E
              HON'BLE MR. JUSTICE KH. NOBIN SINGH
                               O R D E R

25-02-2021 This is an application filed by the applicant/petitioner praying for rectification of an error that has crept in Para No. 8 of the judgment and order dated 19-01-2021 in respect of the date of the impugned letter as mentioned therein. Since only a typographical error is to be rectified, Shri Th. Vashum, learned Government Advocate has no objection to the application being allowed and accordingly, the application stands allowed with the direction that the date of the impugned letter dated "20-06-2019" be read as "22-06-2019".

This order shall form part of the judgment and order dated 19-01-2021.

Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.

JUDGE Devananda

MAYANG Digitally by signed

LAMBAM MAYANGLAMBA M CHANU CHANU NANDINI Date: 2021.02.25 NANDINI 15:59:12 +05'30'