WPMS/2095/2021
2021 Latest Caselaw 4668 UK

                   Office Notes, reports, orders
SL.                or proceedings or directions
          Date                                                      COURT'S OR JUDGES'S ORDERS
No                  and Registrar's order with
                           Signatures


      22.11.2021
                                                   WPMS No. 2095 of 2021
                                                   And
                                                   WPMS No. 2096 of 2021
                                                   Hon'ble Sharad Kumar Sharma, J.

Ms. Anju Mehta, Advocate, holding brief of Mr. Dharmendra Barthwal, Advocate, for the petitioner.

Mrs. Anjali Bhargava, Addl. CSC, for the State.

These two writ petitions were decided by the common judgment dated 01.10.2021.

The petitioner to the writ petition has preferred Review Application Nos. IA/2/2021 and IA/2/2021 in both the matters respectively. In fact, the nature of correction sought for will not fall to be within the ambit of a review and hence, it will not be falling under Section 114 to be read with Order 47 Rule 1 of the CPC.

Thus the applications which have been preferred by the petitioner is being treated as to be Correction Applications as the correction has been sought in the dates given in the 3rd line of para 6 of the judgment, where it has been referred as "11.07.2020", that is being sought to be rectified to be read as "17.11.2020".

Similarly, in para 10 also, in the 3rd line, where it has been referred as "January, 2020", that has been rectified to be read as "December, 2020".

Accordingly, the said correction as prayed for is allowed.

In para 6, the date "11.07.2020", is to be read as "17.11.2020", and in para 10, "January 2021", is to be read as "December, 2020".

Accordingly, the applications stand disposed of.

This order of correction will constitute to be the part of the judgment dated 01.10.2021.

(Sharad Kumar Sharma, J.) 22.11.2021 Mahinder/