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WPSS/1417/2007
2023 Latest Caselaw 97 UK

Citation : 2023 Latest Caselaw 97 UK
Judgement Date : 6 January, 2023

Uttarakhand High Court
WPSS/1417/2007 on 6 January, 2023
                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      06.01.2023                        Correction Application No.1383 of 2022
                                        In
                                        WPSS No.1417 of 2007
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. C.D. Bahuguna, learned Senior Advocate assisted by Mr. Ravindra S. Rawat, learned counsel for the petitioner and Mr. N.S. Pundir, learned Deputy Advocate General assisted by Mr. Sushil Vashisth, learned Standing Counsel with Mr. S.M.S. Mehta, learned Brief Holder for the State on Correction Application (MCC No.1383 of 2022).

Learned Senior Advocate submitted that in the judgment and order dated 26.11.2022, passed in Writ Petition (S/S) No.1417 of 2007, "Dileep Singh vs. State of Uttarakhand and Others", due to the typographical error, in the para no.3, "Since the petitioner is a permanent resident of District Champawat" is mentioned, whereas, the petitioner is a permanent resident of District Dehradun.

State has no objection.

The said correction is being done. Correction Application (MCC No.1383 of 2022) is disposed of accordingly.

(Alok Kumar Verma, J.) 06.01.2023

JKJ/Pant

 
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