Orissa High Court
Devarakonda Leelavati And vs The Branch Manager on 18 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
I.A. No.1540 of 2025
(arising out of disposed of CMP No.1369 of 2018)
Devarakonda Leelavati and ..... Petitioners
another
Represented By Adv. - Mr.
B. Routray,Sr.Advocate.
S.S. Rao, Sr.Advocate.
B. Mohanty, Advocate.
-versus-
The Branch Manager, Axis ..... Opposite Parties
Bank, Rayagada Branch,
Rayagada and others
Represented By Adv. -
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
18.09.2025
Order No.
09. 1. This matter is taken up through hybrid mode.
2. This interlocutory application has been filed by
the petitioners praying for correction of some
unintentional inadvertent typographical mistakes in the
judgment passed in C.M.P. No.1369 of 2018 on dated
22.08.2025 by this Court.
3. The petitioners have stated in the I.A. that, in the
judgment passed by this Court on dated 22.08.2025 in
C.M.P. No.1369 of 2018 in Para Nos.2, 3 & 5 in Page
Nos.4, 5 & 6 in the said judgment, the word
"grandfather" has been inadvertently typed as
"brother".
Likewise, in the said judgment in Para Nos.11, 12
& 14 of Page Nos.12 & 13, the date "07.09.2018" has
been inadvertently typed as "09.08.2017"
& 6, the word "brother" is to be corrected as
"grandfather" and in Para Nos.11, 12 & 14 of Page
Nos.12 & 13, the date "09.08.2017" is to be corrected as
"07.09.2018".
5. Heard from the learned senior advocates for the
petitioners and perused the judgment dated 22.08.2025
passed in C.M.P No.1369 of 2018 by this Court.
6. After hearing from the learned senior advocates
for the petitioners and on perusal of the records and
judgment dated 22.08.2025 passed in C.M.P. No.1369
of 2018, it is held that, the above mistakes in typing out
of the judgment passed in C.M.P. No.1369 of 2018 on
dated 22.08.2025 are purely unintentional and
inadvertent typographical mistakes. The corrections
thereof are badly necessary to work out the judgment by
the learned Trial Court and the above corrections shall
not change the nature, character and result of the
judgment, rather the corrections in the judgment are
necessary to make the same meaningful and proper.
7. Therefore, this I.A. filed on behalf of the
petitioners for correction of the above inadvertent
typographical mistakes in the judgment dated
22.08.2025 passed in C.M.P. No.1369 of 2018 is
allowed.
8. The above typographical mistakes in the
judgment dated 22.08.2025 as prayed for by the learned
senior advocates for the petitioners be corrected.
9. As such, this I.A. is disposed of finally.
(ANANDA CHANDRA BEHERA)
Judge
Later
Order No. ORDER
18.09.2025
10. 1. The corrections in the judgment of C.M.P.
No.1369 of 2018 in the final order passed in this I.A.
No.1540 of 2025 are carried out by this Court in
presence of the learned senior advocates for the
petitioners.
2. Urgent certified copy of the corrected judgment
of the C.M.P. No.1369 of 2018 be granted to the parties
of this C.M.P. No.1369 of 2018 on proper application
for utilizing the same relating to the progress of the trial
in succession case before the learned Trial Court as per
the directions made in the judgment of C.M.P. No.1369
of 2018.
(ANANDA CHANDRA BEHERA)
Judge
Signature Not Utkalika
Verified
Digitally Signed
Signed by: UTKALIKA
NAYAK Page 3 of 3.
Reason: Authentication
Location: High Court of
Orissa, Cuttack
Date: 19-Sep-2025
16:40:37
