Jammu & Kashmir High Court
It Is Averred In The Application That The ... vs Unknown on 10 December, 2021
Author: Sanjay Dhar
Bench: Sanjay Dhar
Sr. No. 1
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
CrlM No. 1173/2021 in
CRM(M) No. 336/2021
Ranjit Kour and another ..... petitoiner (s)
Through :- Mr. Amandeep Singh Advocate
V/s
.....Respondent(s)
UT of Jammu and Kashmir and ors
Through :- None
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
This is an application seeking correction of order dated 24.06.2021 passed by this Court in the afore-titled petition.
It is averred in the application that the petition was moved on behalf of two petitioners, namely Ranjit Kour and Paramjit Singh, but in the title of order dated 24.06.2021, only the name of Ranjit Kour is reflected and, instead of referring to the petitioners, the reference in the body of the order is made to the petitioner only, as a result of which, the respondents claim that the aforesaid order has only been passed in respect of one petitioner, namely Ranjit Kour.
Having heard learned counsel for the petitioners and having perused the record of the case, it is clear that the petition has been filed by the two petitioners, namely Ranjit Kour and Paramjit Singh and the order dated 24.06.2021 has also been passed in respect of both the petitioners. It, thus, appears that a typographical error has crept-in, while drafting the aforesaid order which deserves to be set right.
2
Accordingly, the application is allowed and it is directed that the title of the petition as mentioned in the aforesaid order be read as Ranjit Kour and another and the word 'petitioner' wherever occurring in the aforesaid order be read as 'petitioners'.
This order shall form part of the order dated 24.06.2021. The application stands disposed of accordingly.
(SANJAY DHAR) JUDGE Jammu 10.12.2021 Sanjeev ps Whether order is speaking:Yes Whether order is reportable:Yes/No