CLR/36/2020
2021 Latest Caselaw 1343 UK

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                                      CLR No. 36 of 2020
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Piyush Garg, Advocate, for the revisionist.

Mr. Vivek Pathak, Advocate, for the respondents.

The learned counsel for the revisionist has filed a Correction Application No. 1777/2021, seeking correction in the final determination made by this Court by the judgment dated 08.03.2021.

There are two corrections, which are sought by the revisionist in the second last para of the judgment, particularly, that as contained in the 9th line, where the word "whether" has been used, which has been sought to be corrected as "with". The same would stand allowed.

The second correction, which has been sought in the 12th line of the second last para for changing the word "or" by substituting it with the word "and", that stand rejected.

Accordingly, the Correction Application is partially allowed.

The word "whether" in the second last para of the judgment would be read as "with".

(Sharad Kumar Sharma, J.) 06.04.2021 Mahinder/