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Judgment
5 paragraphs · 173 wordsDinesh Mehta, J
The present application has been filed seeking incorporation of correct name/designation of the trial Court in the order dated 11.04.2022 passed in SB Criminal Misc. Petition No.1746/2022.
Learned counsel for the petitioners submitted that the aforesaid criminal misc. petition was disposed of by this Court vide order dated 11.04.2022, however, inadvertently, in para-1 of the order, correct name/designation of the trial Court before whom the proceedings against the petitioners are pending, could not have been inscribed in the order. He prayed for incorporation of correct name/designation of the trial Court in the said order.
Noticing the above omission, the correct name/designation of the trial Court has been incorporated by me in the order, in my hand and duly initialed today.
The application stands allowed. It is ordered that amended order of 11.04.2022 passed in SB Criminal Misc. Petition No.1746/2022 with the incorporation of correct name/designation of the trial Court in para-1 be uploaded and earlier order be off loaded from the official website of High Court.