CTR/1/2015
2023 Latest Caselaw 731 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                           COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      21.03.2023                        CTR No. 01 of 2015

                                        Hon'ble Vipin Sanghi, C.J.
                                        Hon'ble Alok Kumar Verma, J.

Mr. Amar Shukla, learned counsel for the appellant / applicant.

Mr. B.S. Parihar, learned Standing Counsel for the State / respondent.

Correction Application (MCC No. 90 of 2023)

By this application, the revisionist seeks correction of typographical errors which have crept into the judgment and order dated 17.06.2022.

The revisionist has set out the various typographical errors, which have crept into the judgment. Learned counsel for the respondent fairly does not oppose the application.

Accordingly, the same is allowed The judgment and order dated 17.06.2022 is corrected in the following manner:

i) In the sixth line of the opening paragraph of judgment and order dated 17.06.2022, words and figures 'Second Appeal No. 44 or 2014', be substituted in place of words and figures 'Second Appeal No. 83 of 2012', mentioned in said judgment.

ii) In the same paragraph the word 'confirming' be substituted with the word 'setting-aside'

iii) Also, in the same paragraph words and figures 'Appeal No.606 of 2012 dated 11.05.2012' be substituted with the words and figures 'Appeal No. 386 of 2014 dated 02.06.2014'.

iv) In the concluding paragraph no. 12 of the said judgment, the date of the order of the learned Tribunal mentioned as '31.10.2012', be substituted with figures '22.11.2014'. Also, the date of order passed by the First Appellate Authority mentioned as '11.05.2012' be substituted with figures '02.06.2014'. Furthermore, in the same paragraph, word 'set- aside' be substituted with word 'affirmed'.

The application stands disposed of in

the aforesaid terms.

       (Alok Kumar Verma, J.)        (Vipin Sanghi, C.J.)
               21.03.2023                 21.03.2023
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