Himachal Pradesh High Court
Typographical Error In Para 5 Of The ... vs Vinod Kumar on 19 September, 2018
Author: Sanjay Karol
Bench: Sanjay Karol
Cr. Revision No. 399 of 2015 .
19.09.2018 Present: Mr. B.R. Sharma, counsel for the petitioner.
Mr. Anuj Gupta, counsel for respondent No. 1.
Mr. Ashok Sharma, Advocate General, with Mr. Adarsh K. Sharma, Additional Advocate General, and Ms. Svaneel Jaswal, Deputy Advocate General, for the State.
Petitioner is present in person. He undertakes to deposit 15% of the amount before the next date of hearing.
Cr.M.P.M No. 688 of 2016 Typographical error in para 5 of the judgment, dated 2nd June, 2016, titled as Narender Kumar Sharma Vs. Vinod Kumar and another is corrected to the extent that instead of petitioner, the amount is to be released in favour of respondent No.1-complainant Vinod Kumar Verma by remitting the same into his savings bank account, details whereof shall be supplied by learned counsel for complainant-respondent No.1. Application stands disposed of.
( Sanjay Karol ), th 19 September, 2018(K) Acting Chief Justice ::: Downloaded on - 20/09/2018 23:01:18 :::HCHP