Delhi High Court - Orders
Coal India Sc St Employee Association vs Union Of India And Ors on 30 August, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~SB-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6031/2024
COAL INDIA SC ST EMPLOYEE ASSOCIATION.....Petitioner
Through: None.
versus
UNION OF INDIA AND ORS. .....Respondents
Through: Ms. Richa Kapoor, Mr. Kunal anand,
Mr. Sandesh Kumar and Ms. Udipti
Chopra, Advocates for applicant/R-2
& 3 (in I.A. 48103/2024)
Ms. Nidhi Raman, CGSC with Ms.
Rashi Kapoor, Advocate for UOI/R-1.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 30.08.2024 CM APPL. 48103/202
1. This is an application under Section 151 of CPC, 1908 filed on behalf of applicant/respondent nos.2 & 3 seeking clarification of typographical error in paras 5, 10, 11 of the judgment dated 16th May, 2024 passed by this Court in W.P.(C) 6031/2024.
2. Learned counsel appearing for the applicant/respondent nos.2 & 3 submits that an error has occurred in the judgment dated 16th May, 2024 particularly in paras 5, 10 & 11 where the mention has been made to Grade E-7 whereas the correct mentioning ought to be Grade E-6. This Court has perused the letter dated 07.09.2023.
This is a digitally signed order.
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3. The contention of Ms. Kapoor, learned counsel for the applicant appears to be correct.
4. Issue notice to the non-applicants through all permissible modes, on applicant's taking steps within one week.
5. List again on 04th October, 2024.
TUSHAR RAO GEDELA, J AUGUST 30, 2024 kct This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/09/2024 at 00:58:10