SANT PRASAD OJHA Vs. TEXMACO LIMITED & ANR.

JUDGEMENT

(1.) VIDE order dated 05.03.2012, this Court has passed the following order:

(2.) LEARNED counsel for the applicant has further drawn attention of this Court to order dated 25.02.2010 whereby learned ACMM has corrected the error in the order on sentence dated 15.3.2010 and recorded as under:

(3.) LEARNED counsel for the applicant submits that pursuance to the directions issued by the trial court, quarter in question was vacated by the applicant/convict.