Sridhar Ku. Dalai vs State Of Odisha And Others
2023 Latest Caselaw 1535 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.19763 of 2017
                            (Through hybrid mode)

        Sridhar Ku. Dalai                       ....            Petitioner

                                                Mr. S. Sekhar, Advocate

                                     -versus-

        State of Odisha and others              ....     Opposite Parties

                                                 Mr. A.K. Nanda, AGA


                 CORAM: JUSTICE ARINDAM SINHA
                                  ORDER

17.02.2023

Order I.A. no.1825 of 2023 No.

16. 1. Mr. Sekhar, learned advocate appears on behalf of applicant

and submits, there is typographical error in judgment dated 1st

February, 2023, by which the writ petition was disposed of. He

submits, in paragraph-8 of the order, the dismissal order has been

stated to have date, 1st September, 2017. The dismissal order is dated

7th September, 2017.

2. Mr. Nanda, learned advocate, Additional Government

Advocate appears on behalf of State.

3. Let dismissal order dated 1st September, 2017 mentioned in

paragraph-8 of judgment dated 1st February, 2023 be corrected as 7th

September, 2017. The correction be deemed to have incorporated in

// 2 //

said judgment.

4. The I.A. is disposed of.

(Arindam Sinha) Judge Sks