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Judgment
5 paragraphs · 97 words
This application has been filed by the applicant for correction of clerical error in the Original Applications Nos. 200/00671/2021, 687/2021 & 953/2021. It has been submitted by the counsel for the applicant that inadvertently the date of order has been written as “28.03.2021 instead of “28.03.2022.
2.
In view of the averments made by the applicant, this Misc. Application is allowed.
3.
Registry is directed to correct the date of order as 28.03.2022 instead of 28.03.2021.
4.
Misc. Application is accordingly disposed of.
5.
Registry is directed to supply certified copy of corrected order to the parties.