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Judgment
In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers
have no objection with regard to the proceeding, which has been held through Video Conferencing today at 11:00 A.M. onwards. They have no
complaint in respect to the audio and video clarity and quality.
The instant application has been preferred by the petitioners for seeking certain amendment in the Misc. Appeal filed by the appellants, wherein name
of respondent has been inadvertently typed as G.M. Eastern Railway in place of G.M. East Central Railway and consequently same error is
perforated in the order dated 14.02.2019 passed in Misc. Appeal No. 444 of 2014. Further, prayer is made for correction of O.A. Case No. in the 1st
Para of order dated 14.02.2019.
Heard the parties.
Mr. Kushal Kumar, learned counsel for the petitioners submits that due to inadvertence, an error crept up in Misc. Appeal No. 444 of 2014, filed by
the appellants, wherein name of respondent is typed as G.M. Eastern Railway in place of G.M. East Central Railway and consequently, the same
error has been perforated into the order dated 14.02.2019 passed in Misc. Appeal No. 444 of 2014. It is further submitted that inadvertently, the O.A.
No. in first para of order dated 14.02.2019 has been mentioned as OA (IIU) /RNC/2012/2013 in place of OA (IIU) /RNC/2012/0013 and as such,
learned counsel for the petitioners prays for appropriate modification in the order dated 14.02.2019.
On the other hand, Mr. Vijay Kumar Sinha, learned counsel represents the respondent does not object the same.
In view of fair submissions of the learned counsel for the parties, the order dated 14.02.2019, passed in Misc. Appeal No.444 of 2014 is modified to
the extent that in first para of the order-sheet, Case No. OA (IIU) /RNC/2012/2013 be read as ‘Case No. OA (IIU) /RNC/2012/0013’ and
further, the name of respondent in party position be read as ‘G.M. East Central Railway’ in place of G.M., Eastern Railway.
Accordingly, instant CMP stands allowed.