Provincial Medical And Community Health Service Sangh Lko.Thru.Pres. Dr.Ravi Prakash Bharti And Anr Vs. State Of U.P. Thru. Prin. Secy. Deptt. Ayurvedic Services Ayush Anubhag-1 Civil Secrt.Lko. And Ors On 20 April, 2023

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Provincial Medical And Community Health Service Sangh Lko.thru.pres. Dr.ravi Prakash Bharti And Anr v. State Of U.p. Thru. Prin. Secy. Deptt. Ayurvedic Services Ayush Anubhag-1 Civil Secrt.lko. And Ors

(High Court Of Judicature At Allahabad, Lucknow Bench)

WRIT - C No. - 8041 of 2022 | 20-04-2023

(C.M. Application No.IA/2/2023: Correction Application).

1. This is an application for correction seeking correction in the order dated 17.11.2022 passed by this Court.

2. Heard learned counsel for the petitioners and learned Standing Counsel for State-respondents.

3. Learned counsel for the applicants/petitioners submits that inadvertently in first line of second last paragraph of the order dated 17.11.2022, opposite party No.3 has been mentioned in place of opposite party no.2, who has to decide the representation filed by the petitioners. Therefore, the instant application for correction has been filed by the petitioners/applicants.

4. It transpires from perusal of order dated 17.11.2022 that the correction sought is typographical in nature.

5. Accordingly, instant correction application is allowed and the order dated 17.11.2022 is corrected to the effect that in first line of second last paragraph of the order dated 17.11.2022, "opposite party no.3" shall be substituted and read as "opposite party no.2".

6. This order shall form part of the order dated 17.11.2022 and the office is directed to issue copy of order dated 17.11.2022 alongwith this order.