PRATUL BEZBARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K. Das, learned counsel for the applicants/writ petitioners.

(2.) The learned counsel submits that the applicants, by filing this application seek correction of the typographical mistake, which occurred in the Order dated 27.09.2019 in WP(C) No. 7340/2019.

(3.) The learned counsel by referring to paragraph No. 2 of the application submits that there are a number of typographical mistake appearing in the order as mentioned in the said paragraph.