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Judgment
R. N. Singh, Member (J)
The Review Application has been filed by the respondents in OA praying therein to review the order dated 09.02.2021 passed in the aforesaid OA and further to direct the applicant in OA to file amended Memo of Parties.
The MA 611 /2021 has been filed by the applicant in OA with the averments therein that the applicant has inadvertently impleaded the respondent no. 2 & 3 in the aforesaid OA and in place of Resp. No. 2 & 3 as reflected in the Memo of Parties, the following respondents should be impleaded as the Resp. No. 2 as "The General Manager, Northern Railway, Headquarters Office, Baroda House, New Delhi" and the Resp. No. 3 as "The Divisional Railway Manager, Northern Railway, State Entry Road, New Delhi".
The applicant has specifically tendered his unconditional apology in Para 3 of the present MA for his inadvertent mistake.
In view of the prayer of the respondents in the present RA as well as during the oral submission of the learned counsel for the respondents in the OA that there is no objection from the respondents in the OA for aforesaid correction sought by the applicant.
In the facts and circumstances, the present MA is allowed with directions that amended Memo of Parties which has already been filed by the applicant, may be taken on record and correction be carried in the Order dated 09.02.2021 as indicated in the paragraph no.2 above. The present RA is also disposed of accordingly.
Registry is directed to issue a revised Order dated 09.02.2021 in the aforesaid OA accordingly.