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Judgment
5 paragraphs · 86 words
Anubha Rawat Choudhary, J
1) The matter has been placed at the instance of the Office.
2) It appears that in the 3rd line of paragraph 7 of the order dated 10.02.2023, instead of “38(c)”, “38(b)” has been typed, which is a typographical mistake.
3) Accordingly, in 3rd line of paragraph 7 of the order dated 10.02.2023, “38(b)” be read as “38(c)”. The order dated 10.02.2023 is modified to the aforesaid extent.
4) Office is directed to carry out necessary correction in the order dated 10.02.2023.