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Judgment
6 paragraphs · 155 wordsManoj Kumar Garg, J
The instant application has been filed by the petitioner for seeking correction of regular criminal case number in order passed by this Court dated 14.07.2023 in SBCRLMP No.3620/2023, whereby the petition was allowed.
Learned counsel for the petitioner stated that inadvertently due to typographical error, the regular criminal case number has wrongly been mentioned as ‘11422/2021’ instead of ‘11422/2022’. Therefore, it is prayed that the correct regular criminal case number i.e., “11422/2022” may be ordered to be mentioned in the order dated 14.07.2023.
For the reasons and on the grounds as mentioned in the application, the application is allowed.
Accordingly, it is ordered that correct regular criminal case number which is, ‘11422/2022’ may be read in the order instead of regular criminal case No.11422/2021, wherever it appears in the order dated 14.07.2023 passed by this Court in S.B. Criminal Misc. Petition No.3620/2023.
The instant Criminal Misc. Application stands disposed of accordingly.