Ms. S. Deb Gupta vs None
2021 Latest Caselaw 614 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                           WP(C)No.1196 of 2019

     For Petitioner(s)      :    Ms. S. Deb Gupta, Adv.

     For Respondent(s)      :    None

HON'BLE MR. JUSTICE S. TALAPATRA

Order 25/06/2021 It has been brought to the notice of this court that in

page-9, para-12 of the judgment dated 31.03.2021 the date of

institution of the writ petition being W.P.(C)1196 of 2019 has

been wrongly typed as 24.04.2009. The correct date is

24.09.2019.

Accordingly, in page-9 para-12 in the fifth line of the

judgment dated 31.03.2021 delivered in WP(C) 1196 of 2019,

the said date stands corrected as 24.09.2019.

Registry, by authority of this order, shall correct the said

date. After correction, a copy of the judgment shall be supplied

to the counsel of the parties.

As a measure of abundant caution, this order shall form

part of the said judgment dated 31.03.2021.

JUDGE

Moumita