Citation : 2022 Latest Caselaw 2490 UK
Judgement Date : 5 August, 2022
Office Notes,
reports, orders or
proceedings or
Sl. No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
MCC No.18729 of 2022 (Correction Application)
In
WPMS No.3639 of 2018
Hon'ble Sharad Kumar Sharma, J.
Mr. M.C. Kandpal, Senior Advocate, assisted by Mr. Chitrarth Kandpal, Advocate, for the petitioners.
Mrs. Anjali Bhargava, Additional CSC, for the State of Uttarakhand.
This writ petition was disposed of by this Court by the judgment dated 18th May, 2022. However, the reference of the Government Order, as it has been made, therein, referring the Government Orders to be 26.10.2008 and 27.10.2008, has been sought to be corrected, by changing the date of the Government Order from the aforesaid, to be as Government Order dated 22.10.2008.
According, the correction application would stands allowed, and in the judgment of 18th May, 2022, wherever the Government Order dated 26.10.2008 or Government Order dated 27.10.2008, has been written, that is corrected to be read as Government Order dated 22.10.2008.
Accordingly, the correction application stands disposed of.
(Sharad Kumar Sharma, J.) 05.08.2022
NR/
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