SIDDHESHWARI PAPER UDYOG THROUGH SRI JITENDRA KUMAR, MANAGING DIRECTOR Vs. UNION OF INDIA (UOI) AND THREE ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this correction/time extension application (No. 9481 of 2010), the applicant -Union of India has made a prayer that this Court while disposing of time extension application moved by the present applicant passed a common order dated 3 -8 -2010 in W.P.M.S. No. 500 of 2008 along with WPMS No. 501 of 2008, WPMS No. 499 of 2008, WPMS No. 502 of 2008 and WPMS No. 503 of 2008 has passed an order to the effect that "the registry is directed to accept the draft of Rs. 50,000/ - at the rate of Rs. 10,000/ - in each case by applicant and shall deposit in the High Court Legal Aid fund within a period of one week." But there is no account available in that name. The cost is to be deposited in the account of Uttarakhand High Court Legal Services Committee, Nainital.

(3.) THE applicant has therefore prayed that the order dated 3 -8 -2010 be corrected and the applicant may be granted further one week's time to comply the Court's order dated 3 -8 -2010.