Orissa High Court
Shyam Sundar Jindal vs M/S. Quartz Infra & ..... Opposite ... on 12 April, 2024
Author: D. Dash
Bench: D. Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.406 of 2023
Shyam Sundar Jindal ..... Petitioner
Represented By Adv.
- Mr. S.P. Misra, Sr. Advocate.
- Asit Kumar Dash, Advocate.
-versus-
M/s. Quartz Infra & ..... Opposite Parties
Engineering Pvt. Ltd.
Represented By Adv.
-Vegesna Subha Raju,
(M.D. of O.P.-Company in
person)
CORAM:
THE HON'BLE MR. JUSTICE D. DASH
ORDER
12.04.2024 I.A. NO.187 OF 2024 Order No.
05. 1. This matter is taken up through hybrid mode.
2. This is an application for modification of the typographical error crept into the common judgment dated 12.01.2024 passed in CRLREV Nos.405 & 406 of 2023.
3. Considering the submission made and on going through the averments taken in the Petition; the words "Chairman of the Petitioner no.1-Company, M/s. JITPL" be substituted by the name, i.e. "Shyam Sundar Jindal" in the first line of 3rd page of the said common judgment dated 12.01.2024.
Necessary corrections be accordingly carried out in the common judgment.
4. The I.A. is accordingly disposed of. Issue urgent certified copy as per rules.
Signature Not VerifiedDigitally Signed (D. Dash), Signed by: NARAYAN HO Reason: Authentication Judge. Location: OHC Date: 15-Apr-2024 17:10:00 Narayan Page 1 of 1.