Nagesh Bharat vs Uco Bank & Ors. .... Opposite Parties
2025 Latest Caselaw 2976 Ori

Orissa High Court

Nagesh Bharat vs Uco Bank & Ors. .... Opposite Parties on 27 January, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   W.P.(C) No.12113 of 2013

        Nagesh Bharat                       ....            Petitioner
                                                 Represented By Adv.
                                                    Mr. D. K. Panda
                                -versus-
        UCO Bank & Ors.                    ....      Opposite Parties
                                                 Represented By Adv.
                                                  Mr. S. K. Mohanty



                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

                                  ORDER

Order                            27.01.2025
No.                         I.A. No.774 of 2025

28. 1. This matter is taken up through hybrid arrangement.

2. This I.A. has been filed by the Petitioner for

modification of the judgment dated 17.12.2024 passed by

this Court in W.P.(C) No.12113 of 2013.

3. Heard.

4. Learned counsel for the Petitioner submits that in

paragraph Nos.1, 2(vi) & 33 of the aforesaid judgment,

the date "26.02.2010" has wrongly been reflected instead

of "26.09.2012".

5. Learned counsel for the Petitioner further submits that

since in paragraph Nos.1, 2(vi) & 33 the words

// 2 //

"revisional authority's rejection order dated 30.06.2010"

have wrongly been reflected, the same may be deleted.

6. Considering the submissions made by the learned

counsel for the Petitioner and the averments made in the

I.A., prayer is allowed. Accordingly, it is directed that the

date "26.02.2010" wrongly reflected in the paragraph

Nos.1, 2(vi) & 33 of the aforesaid judgment be read as

"26.09.2012". Further, the words "revisional authority's

rejection order dated 30.06.2010" wrongly reflected in

paragraph Nos.1, 2(vi) & 33 of the aforesaid judgment are

deleted.

7. This order shall be read as a part of the original

judgment. All other parts of the original judgment shall

remain unaltered.

8. This I.A. is disposed of.

9. Urgent certified copy of this order be granted on

proper application.

(Dr. S.K. Panigrahi) Judge Signature Sumitra Not Verified Digitally Signed Signed by: SUMITRA NAYAK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 31-Jan-2025 18:50:52