Madhya Pradesh High Court
Ucb India Pvt.Ltd. Thr. Miss Grishma ... vs Addl. Labour Commissioner on 4 December, 2019
Author: Vivek Rusia
Bench: Vivek Rusia
1 RP-1470-2019
The High Court Of Madhya Pradesh
RP-1470-2019
(UCB INDIA PVT.LTD. THR. MISS GRISHMA PATEL Vs ADDL. LABOUR COMMISSIONER)
3
Indore, Dated : 04-12-2019
Ms. Kirti Patwardhan, learned counsel for the Petitioner.
Shri Raghunath Singh Chouhan, learned counsel for the Respondent
[R-2].
The present review petition is filed seeking correction of typographical error in para 13 and 15 of the order dated 17.09.2019, passed in W.P.No.2499/2017. The salary of the respondent No.2 has wrongly been typed as Rs.1,86,115/- "per month" in place of Rs.1,86,115/- "per annum".
Shri Raghunath Singh Chouhan, learned counsel for the respondent No.2 is not disputing this fact that the salary of the respondent No.2 was Rs.1,86,115/- per annum.
Hence, present review petition stands allowed. The word "per month"
be read as "per annum". A copy of this order be placed in the record of W.P.No.2499/2017 and both the orders be read co-jointly.
(VIVEK RUSIA) JUDGE Jasleen Digitally signed by Jasleen Singh Saluja Date: 2019.12.04 18:34:46 +05'30'