Himachal Pradesh High Court
Girdhari Lal Verma vs . State Of H.P. And Another on 21 June, 2024
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Ajay Mohan Goel
Girdhari Lal Verma Vs. State of H.P. and another CMP No. 18525 of 2023 in LPA No. 28 of 2023 .
21.06.2024 Present: Mr. Tek Chand, Advocate for the non-applicant/ appellant.
M/s Rakesh Dhaulta and Govind Korla, Additional Advocate Generals with Ms. Menka Raj Chauhan, Deputy Advocate General, for none-applicant/respondent no. 1.
Mr. V.B. Verma, Advocate, for the applicant/respondent no. 2.
CMP No. 18525 of 2023 This application is filed seeking modification of order passed by us on 15.09.2023, contending that the presence of Counsel for respondent no. 2-Board was not mentioned in the said judgment.
The judgment in the case has been reserved on 31.08.2023 and the docket order of the said date indicates the name of Mr. V.B. Verma, Advocate, for respondent No. 2, but inadvertently, his name appears to be omitted in the main judgment pronounced on 15.09.2023 in the Letters Patent Appeal.
Since there is no dispute about the fact that the Counsel for respondent no. 2, Mr. V.B. Verma, Advocate, had also argued the appeal, the judgment dt. 15.09.2023, in LPA No. 28 of 2023 is directed to be modified to reflect his name also on page no. 1 of the said judgment. After necessary corrections, the judgment be uploaded on the website of this Court. The application is accordingly allowed.
(M.S. Ramachandra Rao) Chief Justice (Ajay Mohan Goel) Judge June 21, 2024 (narender) ::: Downloaded on - 21/06/2024 20:37:53 :::CIS