Citation : 2023 Latest Caselaw 6054 Ori
Judgement Date : 15 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.716 of 2015
Jashobanti Sahoo .... Petitioner
Mr. K. C. Rajguru Mohapatra, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. A. K. Sharma, AGA
Mr. A. C. Swain, Advocate
for opposite party no.5
CORAM: JUSTICE ARINDAM SINHA
ORDER
15.05.2023
I.A. no.6812 of 2023 Order No.
12. 1. Mr. Mohapatra, learned advocate appears on behalf of
applicant, who was writ petitioner. He submits, his client has made
application (I.A. no.6812 of 2023) for modification of the judgment at
paragraph 2 and correction of error in the consolidated cause title.
2. Mr. Swain, learned advocate appears on behalf of opposite
party no.5 in the writ petition and submits, there is no error at fifth line
of paragraph 2 in the judgment. There are other errors, for correction of
which his client has also taken out application being Review no.187 of
2023.
// 2 //
3. Mr. Sharma, learned advocate, Additional Government
Advocate appears on behalf of State.
4. There is no typographical error in fifth line of paragraph 2 in
the judgment. However, there is error in a date mentioned in the
consolidated cause title. Mr. Mohapatra has leave to cause the correction
in Court, to be counter signed by Court Master.
5. The application is disposed of.
(Arindam Sinha)
Judge
Prasant
PRASAN Digitally signed
T by PRASANT
KUMAR SAHOO
KUMAR Date: 2023.05.15
19:44:31 +05'30'
SAHOO
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