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Judgment
Biswanath Rath, J
I.A. No.9185 of 2021
This matter is taken up by video conferencing mode.
This I.A. is filed for modification of the order dated 1.07.2021 passed in W.P.(C) No.11285 of 2021.
The expression “Samantarapur PACS, Samantarpur†inadvertently typed in the order dated 1.07.2021 stands corrected and be read as
“Santh Binova PACS, Kataraâ€. The other part of the order dated 1.07.2021 remains unaltered.
The I.A. is, accordingly, disposed of.
As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available
in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s
Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.
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