C528/336/2025
2025 Latest Caselaw 1678 UK

Uttarakhand High Court

C528/336/2025 on 4 August, 2025

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                     COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               (Correction Appl. No.02 of 2025)
                               (Amendment Appl. No.03 of 2025)
                               In
                               C528 No.336 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Mahendra Singh Rawat, learned counsel for the Applicant.

2. Mr. N.S. Kanyal, learned AGA for the State of Uttarakhand.

3. The Correction Application has been moved by learned counsel for the Applicant whereby he sought correction in the memo of present Criminal Misc. Application wherein "Vehicle No.U.K.19TC0466 has wrongly been mentioned"

and in place of that "Vehicle No.U.K.19TA0466"

may be corrected. A further prayer has been made that the same correction may be incorporated in the judgment dated 21.07.2025.

4. Correction application is allowed.

5. Let the necessary correction be incorporated in the memo of application as well as in the judgement.

6. Amendment Application No.03 of 2025 is allowed.

7. Let the necessary amendment be incorporated in the memo of Application by way of filing amended memo of C528 Application within one week.

8. This order be treated as part of the judgment dated 21.07.2025.

(Ashish Naithani, J.) 04.08.2025 Arti