Karamveer Singh vs State Of Uttarakhand And Others
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Uttarakhand High Court

Karamveer Singh vs State Of Uttarakhand And Others on 20 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.409 of 2026
                                  Karamveer Singh                                          ............Petitioner
                                                            Vs.
                                  State of Uttarakhand and others                         ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Vinoda Nand Barthwal, learned counsel for the petitioner, through video conferencing.

2. Mr. B.S. Koranga, learned B.H. for the State.

3. This writ petition was disposed of vide order dated 23.02.2026 passed by this Court.

Correction Application (MCC No.2 of 2026)

4. Today the matter is listed on a correction application moved by the petitioner whereby the petitioner wants to correct the date of the representation in paragraph nos.4 and 5 of the judgment and order dated 23.02.2026.

5. It is contended by learned counsel for the petitioner that the date of representation has wrongly been transcribed as 07.11.2025 instead of 30.12.2025.

6. I have perused the correction application and the record and it appears that the date is wrongly transcribed.

7. Accordingly correction application is allowed.

8. Let necessary correction be incorporated on the date of representation "30.12.2025" be transcribed in place of "07.11.2025" in paragraph nos.4 and 5 of the judgment and order dated 23.02.2026.

9. Office is directed to do the needful and a correct copy of the order shall be supplied to the learned counsel for the petitioner as per Rules.

(Pankaj Purohit, J.) 20.03.2026 SK