Citation : 2022 Latest Caselaw 1865 UK
Judgement Date : 28 June, 2022
Office Notes, reports,
SL. orders or proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and Registrar's
order with Signatures
28.06.2022
WPMS No. 503 of 2020
Hon'ble Sharad Kumar Sharma, J.
Mr. Bharat Singh, Advocate, for the petitioners.
Mr. M.S. Bisht, Brief Holder, for the State.
Mr. Sidhartha Sah, Advocate, for the respondents.
The petitioner has filed the Correction Application No. MCC/1987/2022, seeking rectification in denomination of the amount due to be paid which has been referred in the impugned order dated 10.06.2022, to be corrected from Rs. 2,92,699/- to Rs. 2,17,699/-. In fact, there could not be any correction as such in the order dated 10.06.2022, for the reason being that it was petitioners' case taken in the writ petition itself and as apparent from the recovery citation also, that the amount which was sought to be recovered was Rs. 2,92,699/-, which was pleaded in the relief clause also. So there was no error as such in the order which was passed by this Court, in showing the amount due to be paid as Rs. 2,92,699/-.
The learned counsel for the applicant submits, that the correction is required in view of the figures which were disclosed by the respondents in the counter affidavit.
In fact, the figure reflected in the counter affidavit, which is constituted as to be the basis for filing the correction application that itself has been taken care of by this Court's judgment dated 10.06.2022 as per the directions given in para (iv) of the judgment. In that eventuality, no correction as such is required in view of the directions already given in para (iv) of the judgment dated 10.06.2022.
In view of the aforesaid observations, the correction application would stand disposed of.
Sharad Kumar Sharma, J.) 28.06.2022 Mahinder/
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