Madhya Pradesh High Court
M/S Scc Projects Pvt. Limited vs The State Of Madhya Pradesh Judgement ... on 18 September, 2013
R.P.No.753/2013 M/s SCC Projects Pvt. Limited Vs. State of M.P. & Ors.
18/09/2013 Shri Greeshm Jain, learned counsel for the petitioner. Seeking correction in certain typographical error in the order dated 31.7.2013 in W.P.No.17784/2012, this application has been filed.
While disposing of the said writ petition on 31.7.2013, this Court indicated that the appellate authority before whom the appeal was pending is the Engineer-in-Chief, whereas the appellate authority is the Chief Engineer and not the Engineer-in- Chief.
In view of the above, this application is allowed. The designation of the appellate authority indicated as Engineer-in- Chief in the order dated 31.7.2013 be read as "Chief Engineer"
instead of Engineer-in-Chief.
With the aforesaid correction to the order dated 31.7.2013 in W.P.No.17784/2012, this application is allowed and disposed of.
Certified Copy as per rules.
(Rajendra Menon) (Smt. Vimla Jain)
Judge Judge
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