AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 128 wordsVinit Kumar Mathur, J
Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona
virus (COVID-19).
The case comes up on an application for correction in the order dated 15.11.2021 passed by this Court in S.B. Criminal Misc. Petition No.5989/2021
wherein, in Paragraph 6 of the order, the name of the Court is shown as ‘Judicial Magistrate, Rajsamand’ whereas, the correct name should be
‘Special Court, SC/ST Act Cases, Rajsamand’.
For the reasons mentioned in the application, the same is allowed. It is ordered that in Paragraph 6 of the order dated 15.11.2021, the name of the
Court should be read as ‘Special Court SC/ST Act Cases, Rajsamand’ instead of ‘Judicial Magistrate, Rajsamand’.