Delhi High Court - Orders
Aireen Institution Of Education vs National Council For Teacher Education ... on 22 February, 2022
Author: Rekha Palli
Bench: Rekha Palli
via video conferencing
$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3069/2022
AIREEN INSTITUTION OF EDUCATION ..... Petitioners
Through Mr.Sanjay Sharawat, Adv.
versus
NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR.
..... Respondents
Through Ms.Samiksha Godiyal, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 22.02.2022 CM APPL.9492/2022 (rectification of order)
1. This is an application filed by the respondents seeking correction of an inadvertent typographical error in paragraph 3 of the order dated 18.02.2022.
2. Issue notice. Learned counsel for the petitioner accepts notice and does not oppose the application.
3. Having perused the order, it is evident that an inadvertent typographical error has crept in para.3 of the said order. The same is, accordingly, corrected. Paragraph 3 of the order dated 18.02.2022 will now be read as:
"In light of the aforesaid stand taken by the respondent, no interim orders are called for in the application, which is accordingly disposed of. The respondents will remain bound by their statement and, therefore, regardless of the impugned Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:23.02.2022 15:29:48 order, the petitioner will be entitled to participate in the counselling for the session 2021-22."
4. This application is, accordingly, disposed of.
5. This order will be read in conjunction with the order dated 18.02.2022.
REKHA PALLI, J FEBRUARY 22, 2022 kk Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:23.02.2022 15:29:48