Amulya Tripathy And Others vs Sumati Tripathy And Others
2021 Latest Caselaw 9423 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               AHO No.48 of 2000

            Amulya Tripathy and others            ....             Appellants

                                           Mr. A.B. Mishra, Advocate

                                       -versus-

            Sumati Tripathy and Others            ....         Respondents


                                            Mr. R.N. Acharya, Advocate



                       CORAM:
                       JUSTICE S.K. MISHRA
                       JUSTICE SAVITRI RATHO
                                      ORDER

08.09.2021

I.A. No.16 of 2019 Order No.

12. 1. This I.A. is taken up through Hybrid mode.

2. Heard learned counsel for the appellants and learned counsel for the respondents.

3. In this I.A., the appellants has made the following prayer:-

"It is therefore prayed that this Hon'ble Court may graciously be pleased to allow the

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application directing correction of typographical mistake in the judgment dated 01.05.2019 appearing in paragraph-7 (quoted from para-19

(a) of the Judgment dated 05.07.1999), by substitution Plot No.165/856 as Plot No.105/856 and/or may be pleased to pass such other order as it may deem fit and proper in the facts and circumstances of the case".

4. Having heard learned counsel for the appellants, we are of the opinion that the appellants have not demonstrated prima facie that typographical error crept in the record. We find no merit in the I.A. Therefore, the I.A. is dismissed.

5. Urgent certified copy of this order be granted as per rules.

(S.K. Mishra) Judge

(Savitri Ratho) Judge

T.TUDU