Sisir Kumar Pradhan vs State Of Odisha And Others
2023 Latest Caselaw 6156 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    W.A. No. 270 of 2014

                Sisir Kumar Pradhan                          .....                                  Petitioner
                                                                                                       None
                                                             Vs.
                State of Odisha and others                   .....                         Opposite Parties
                                                                                           State Counsel
                                 CORAM:
                                     DR. JUSTICE B.R. SARANGI
                                     MR. JUSTICE M.S. RAMAN

                                                                  ORDER

16.05.2023 Misc. Case. No. 821 of 2016 Order No. This matter is taken up through hybrid mode.

2. None appears for the petitioner at the time of call.

3. This application has been filed in W.A. No. 270 of 2014 with a prayer for correction/modification of the judgment dated 13.09.2016 passed in W.A. No.237 of 2014.

4. Since the petitioner seeks correction of the judgment dated 13.09.2016 passed in W.A. No.237 of 2014 with regard to mentioning of writ petition number in pagraph-8 of the judgment as "W.P.(C) No. 4008 of 2011" instead of "W.P.(C) No. 2008 of 2011", the same has to be corrected in W.A. No. 237 of 2014. As such, the present application is not maintainable.

5. Accordingly, the Misc. Case stands dismissed.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) Ashok JUDGE

Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA Date: 16-May-2023 18:28:55