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State Of Rajasthan And Others vs Sanwar Mal

Rajasthan High Court · Decided on 25 November 2022 · Citation: (2022) 11 RAJ CK 0126

HON’BLE JUDGES
Dinesh Mehta, J
RESULT
Allowed
CASE NUMBER
S.B. Writ Miscellaneous Application No. 325 Of 2022
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Judgment

6 paragraphs · 120 words

Dinesh Mehta, J

1.

The present application has been filed seeking rectification of the typographical error crept in the order dated 07.09.2021, passed by this Court in SB Civil Writ Petition No.3202/2019 (Sanwar Mal Vs. State of Raj. & Ors.).

2.

Learned counsel for the applicants submitted that inadvertently, while typing the order dated 07.09.2021, the date of the impugned order has wrongly been mentioned as “05.08.2021” instead of “13.02.2019” in para-3 of the order.

3.

For the reasons stated, the application is allowed.

4.

The order dated 07.09.2021 passed by this Court in SB Civil Writ Petition No.3202/2019 is corrected/amended, as prayed.

Accordingly, the date (05.08.2021) mentioned in para No.3 of the order dated 07.09.2021 is substituted by “13.02.2019”.