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Bhagwat Prasad Namdeo vs State Of Chhattisgarh

Chhattisgarh High Court · Decided on 16 November 2021 · Citation: (2021) 11 CHH CK 0032

HON’BLE JUDGES
P. Sam Koshy, J
RESULT
Allowed
CASE NUMBER
MCC NO. 621 Of 2021
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Judgment

11 paragraphs · 337 words
1.

The present MCC has been filed by Applicant/Petitioner seeking for modification of Order dated 8.9.2021 passed in W.P.(S) No.4754/2021.

2.

The modification sought for is only to the extent of the particulars of the Applicant/Petitioner.

3.

Learned Counsel for Applicant/Petitioner submits that the name of the Petitioner has been wrongly reflected in the Order dated 8.9.2021 as "Bhagwan Prasad Namdeo" whereas the correct name of the Petitioner is "Bhagwat Prasad Namdeo". Similarly, the father's name of the Petitioner has also been wrongly mentioned as "Late Chhedilal Namdeo" instead of "Late Chhathilal Namdeo".

4.

Learned Counsel for Applicant/Petitioner further submits that the said error arose on account of clerical mistake on the part of the Counsel for Petitioner in the course of drafting the original Writ Petition when the cause-title of the Writ Petition itself got wrongly typed and thus prayed for the modification to this extent only.

5.

The limited modification sought for by learned Counsel for Applicant/Petitioner is not opposed by learned Panel Lawyer appearing for Non-applicants/State, subject to due verification of facts from the official records.

6.

Accordingly, the Order dated 8.9.2021 passed in W.P.(S) No.4754/2021 stands modified to the extent that the name and the father's name of the Applicant/Petitioner in the Order shall be read as "Bhagwat Prasad Namdeo, S/o Late Chhathilal Namdeo" instead of "Bhagwan Prasad Namdeo, S/o Late Chhedilal Namdeo".

7.

Learned Counsel for Applicant/Petitioner is also directed to ensure that the record of W.P.(S) No.4754/2021 be also amended accordingly during the course of the day itself.

8.

Registry is directed to make available the record of W.P.(S) No.4754/2021 to the Counsel for Applicant/Petitioner for necessary amendment.

9.

Applicant/Petitioner shall be provided with the Certified Copy of this Order only after the necessary amendment is made in W.P.(S) No.4754/2021 and the default is cured as pointed out by the Registry in the present MCC.

10.

Let a copy of this Order be also made a part of the record of W.P.(S) No.4754/2021.

11.

MCC stands allowed and disposed of accordingly.