SPA/119/2022
2022 Latest Caselaw 2694 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                    COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 MCC No. 2 of 2022
                                 In
                                 SPA No. 119 of 2022
                                 Hon'ble S.K. Mishra, J.

Hon'ble R.C. Khulbe, J.

Mr. S.S. Chaudhary, the learned Brief Holder for the appellant/State.

Ms. Akleema Parveen, the learned counsel holding brief of Mr. Piyush Garg, the learned counsel for the respondent.

Heard on the correction application. This is an application for correction of the operative portion of the final judgment passed by us in SPA No. 119 of 2022 on 06.06.2022.

It is brought to our notice that the date of the order impugned which was set aside and remitted back to the learned Single Judge has been mentioned 12.03.2022 whereas it should be 12.03.2020.

It is apparent that it is a typographical mistake. Hence, application is allowed. In the second line of the paragraph 7 of the judgment dated 06.06.2022, in place of '2022' figure '2020' be incorporated.

Office to carry out the correction.

(R.C. Khulbe, J.) (S.K. Mishra, J.) 26.08.2022

PV