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Judgment
5 paragraphs · 142 wordsDinesh Mehta, J
The instant application has been filed seeking rectification of the typographical error crept in the order dated 13.07.2022 passed by this Court in SB Criminal Misc. Petition No.4244/2022.
Learned counsel for the petitioners-applicants submitted that this Court vide order dated 13.07.2022 allowed the misc. petition, however, in fifth line of para-6 of the order, inadvertently due to typographical error, the word “... ... ... together;” has wrongly been inscribed in place of word “separately”.
Noticing the above omission, the necessary correction/amendment as aforesaid has been made by me in the order, in my hand and duly initialed today.
Accordingly, it is ordered that amended order of 13.07.2022 passed in SB Criminal Misc. Petition No.4244/2022 with the requisite amendment as aforesaid be uploaded and earlier order be off loaded from the official website of High Court.