Union Of India & Anr vs S A Rojan Zimik
2024 Latest Caselaw 112 Mani

Manipur High Court

Union Of India & Anr vs S A Rojan Zimik on 22 March, 2024

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                                      IN. 67


                  IN THE HIGH COURT OF MANIPUR
                                AT IMPHAL


MC(Review Pet.) No. 4 of 2024
Union of India & anr.                                ... Applicant/s
      Vs.
S A Rojan Zimik                                      ... Respondents/s

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

22-03-2024

Heard Mr. S. Samarjeet, learned senior panel counsel

appearing for the applicants and Mr. Serto T. Kom, learned counsel

appearing for the respondent.

The present application has been filed with a prayer for

correcting the typographical error which occurred at paragraph No. 11(a)

of the judgment and order dated 11-01-2024 passed by this Court in

Revision Petition No. 13 of 2017. It has been submitted by the learned

counsel appearing for the applicants that in the paragraph No. 11 (a) of

the said judgment and order, the year of the writ petition, i.e. "WP(C) No.

322 of 2023" should read as "WP(C) No. 322 of 2013".

Mr. Serto T. Kom, learned counsel appearing for the

respondent also endorsed the submission made by Mr. S. Samarjeet,

learned senior panel counsel appearing for the applicants.

In view of the submission made by the learned counsel

appearing for the parties, it is hereby ordered that the writ petition being "WP(C) No. 322 of 2023" mentioned at paragraph 11(a) of the aforesaid

judgment and order should read as "WP(C) No. 322 of 2013".

With the aforesaid directions, the present application is

disposed of.

JUDGE

Dhakeshori LAISHRAM Digitally LAISHRAM signed by

DHAKESH DHAKESHORI DEVI Date: 2024.03.22 ORI DEVI 15:37:59 +05'30'