SPA/323/2023
2023 Latest Caselaw 3226 UK

                    Office Notes,
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SL.
         Date       or directions                             COURT'S OR JUDGES'S ORDERS
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                   and Registrar's
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      18.10.2023                     SPA No. 323 of 2023
                                     Hon'ble Vipin Sanghi, C.J.
                                     Hon'ble Rakesh Thapliyal, J.

1. Mr. S.S. Lingwal, learned counsel for the appellants.

2. Mr. Neeraj Garg, learned counsel for respondent no. 2-UPNL.

MCC/03/2023

3. Issue notice.

4. Notice is accepted by learned counsels.

5. By this application, the appellants seek correction of a typographical error in the judgment dated 28.09.2023. It is pointed out that in paragraph no. 10, the last line reads "appeal is, hereby, dismissed". However, the said appeal was allowed by this Court, and the Writ Petition had been dismissed, as noticed in paragraph no. 12.

6. Counsels for the respondents fairly do not oppose this application.

7. The typographical error is obvious. The same is, accordingly, corrected. The word "dismissed" at the end of paragraph no. 10, should read as "allowed".

8. The Application stands disposed of, accordingly.

                                          (Rakesh Thapliyal, J.)                   (Vipin Sanghi, C.J.)
                                              18.10.2023                              18.10.2023
                                     Rahul