MUZAFFAR ALAM SEKENDAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel, Mr. A. Paul for the petitioner and learned Advocate General, Mr. D.P. Kundu, assisted by learned counsel, Miss R. Guha for the State respondents.

(2.) Today a petition is filed on behalf of the respondents, seeking rectification of order, dated 21.06.2012 passed by this Court, on the ground that the submission of the learned counsel of the respondents has not been reflected properly. Order dated 21.06.2012, passed by a Single Bench of this Court, presided over by the learned Single Judge, reads as follows:

(3.) While the case was taken up on 28.06.2012, learned counsel, Mr. Paul has drawn the attention of this Court to order dated 21.06.2012 and prayed for taking up hearing of the case. On the other hand, learned counsel, Miss Guha has submitted that her prayer before the Court on 21.06.2012 was not properly reflected, and therefore, she prayed for allowing the respondents to submit counter affidavit.