JHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) The case comes up on an application for correction in the order dtd. 08/11/2021 passed by this Court.

(3.) Learned counsel for the applicant submits that in the concluding para of the order dtd. 08/11/2021, the number of Criminal Regular Case No.158/2020 has been mentioned, however, the number of the recovery case No.93/2020 should also be mentioned.