DEBASHISH SAMANTARAY Vs. MOHAMMED MOQUIM

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Perused the office note.

(3.) It is mentioned that in order No.55, the year of the I.A. number has been inadvertently mentioned as '2022' instead of '2020'. Similarly, in the 2nd paragraph of the said order, the date has been mentioned as '28/2/2022' instead of '28/2/2020'. Thus, the letters '2' appearing in both the places are scored out by me in red ink in open Court and corrected as '0'. Similarly, in order no. 57 in paragraph 4, the date has been mentioned as '28/2/2022' instead of '28/2/2020' and the year of I.A. number has been inadvertently mentioned as '2022' instead of '2020'. Accordingly, the letters '2' appearing in both the places of the said paragraph is scored out by me in open Court in red ink and corrected as '0'. Registry is directed to carry out necessary correction in the High Court Website.