Amroz Singh And Anr vs State Of Punjab And Anr
2023 Latest Caselaw 14886 P&H

JYOTI

201* IOIN-CWP-12083-2012 in CWP-12083-2012

AMROZ SINGH AND ANOTHER V/S STATE OF PUNJAB AND

ANOTHER
sak kok

Office note perused.

As per office report dated 28.08.2023, in the order dated 18.08.2023
passed in the above-noted case, it was recored that, Mr. Dhruv Dayal, Advocate
appeared and submitted that he had been appointed as Assistant Advocate General
in the State of Punjab in the year 2017 and now he was no more representing
respondents No.37, 51, 52, 54, 78, 80, 86, 95, 96, 98, 101, 102, 104 to108,115,

120, 125, 141 to 146, 150, 151, 153, 154, 162, 164, 165, 172, 174, 177 to 180 in CWP-12083-2012. It is submitted that in fact this statement was to be with regard to as CWP-14119-2012 and not in CWP-12083-2012 and the inadvertent mistake be hence corrected.

Record has been perused which verifies this fact. Therefore, the words "CWP-12083-2012" as mentioned in para No.2 of the order dated 18.08.2023, are ordered to be read as CWP-14119-2012 , henceforth.

Accordingly, IOIN stands disposed.

Registry is directed to carry out necessary correction in the order dated 18.08.2023.

Since the petitioners were not present on the last date of hearing and inadvertently, no order for issuance of notice could be issued for them, therefore, registry is further directed to issue notices to the petitioners of all the three

petitions as well as their respective counsel, for the date fixed i.e. 16.10.2023.

(MANISHA BATRA) September 01, 2023 JUDGE

Jyoti-IV

2023.09.05 12:31 | attest to the accuracy and integrity of this judgment/order