Jammu & Kashmir High Court
Jai Shuban Singh & Ors vs Ut Of J&K & Anr on 5 August, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 115
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CrlM No. 1164/2021
In
CRM(M) No. 139/2021
Jai Shuban Singh & Ors. .... Petitioner/applicant(s)
Through:- Ms. Surbhi Sharma,
Advocate vice Mr. Ajay
Vaid, Advocate
V/s
UT of J&K & anr. .....Respondent/Non-applicants(s)
Through:-
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
CrlM No. 1164/2021 Applicants seek correction in the order dated 23.03.2021 passed in CRM(M) No. 139/2021. It is submitted that due to typographical error, in Para-2 of the order 'FIR No. 135/2015' instead of 'FIR No. 135/2018' was written.
Perusal of the said order reveals that the typographical error has been committed in Para-2 and copy of FIR No. 135/2018 has been placed on record.
For the reasons stated in the application coupled with the submissions made by the applicants' counsel, same is allowed and in Para-2 of order dated 23.03.2021 passed in CRM(M) No. 139/2021, 'FIR No. 135/2015' shall now be read as 'FIR No. 135/2018' This order shall form part of the order dated 23.03.2021 passed in CRM(M) No. 139/2021.
This application is disposed of as such.
(Sindhu Sharma) Judge JAMMU 05.08.2021 RAM MURTI Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No RAM MURTI 2021.08.06 17:10 I attest to the accuracy and integrity of this document