C482/1867/2022
2023 Latest Caselaw 238 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  MCRC No. 2 of 2023
                                  In
                                  C482 No. 1867 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Kurban Ali, Advocate, for the applicant. Mr. T.C. Agarwal, Deputy A.G., with Mr. Tumul Nainwal, Brief Holder, for the State of Uttarakhand.

Mr. Maneesh Bisht, Advocate, for the private respondents.

This C482 Application was disposed of by the judgment of 23rd November, 2022. But however, the reference of the Sessions Trial, which has been made in the order, has been mentioned as to be Sessions Trial No. 4 of 2020. That has been sought to be corrected, as to be Sessions Trial No. 12 of 2022.

The Correction Application would stand allowed, and in the judgment dated 23rd November, 2022, whenever, Sessions Trial No. 4 of 2020, has been mentioned, that is directed to be read as Sessions Trial No. 12 of 2022.

This order would constitute as to be a part of the order dated 23rd November, 2022.

Accordingly, the Correction Application stands disposed of.

(Sharad Kumar Sharma, J.) Dated 12.01.2023 Shiv