MOTI LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri K.P. Pandey, learned counsel for the applicant/revisionist and the learned Additional Government Advocate for the State on the application for correction of order dated 13.07.2018.

(2.) By means of this application, the learned counsel for the revisionist has prayed that inadvertently due to typographical error the judgment which was dictated in the open court was not properly transcribed, therefore, the judgment/order dated 13.07.2018 may be corrected in the interested of justice.

(3.) I have perused the contents of the application as well as the judgment and order dated 13.07.2018 passed by this Court and I find that the correction so prayed deserves to be made in the order.