Madhya Pradesh High Court
Nichkawa Saket vs Shri Dev Singh Sayam Judgement Given By: ... on 3 September, 2013
Conc. No. 730 Of 2013
3.9.2013
Shri Dileep Pandey, learned counsel for petitioner.
Shri Sanjay Dwivedi, learned counsel for respondents.
Heard.
W.P. No. 8731/2012, at the instance of petitioner was for direction to respondent No. 6 therein to take up and pass orders on the application dated 24.10.2011 filed by the petitioner seeking correction of the typographical error that has occurred in the order passed by him on 29.8.2009. The petition was disposed of with direction to respondent No. 6 therein to consider and decide the application preferred by him. Alleging willful disobedience of the order passed in the writ petition present contempt petition has been filed.
On being noticed the respondents have filed response stating therein that th application preferred by the petitioner for correction of typographical error was taken up and decided on 3.11.2012; whereby the necessary corrections were carried out in the order dated 23.6.2009. Copy of the order dated 3.11.2012 has been brought on record.
In view whereof no cause now survives for initiating any action against the respondents. Consequently, the proceedings are dropped. Rule NISI discharged.
(SANJAY YADAV) JUDGE Vivek Tripathi