A
B
C
D
E
F
G
H
1094
SUPREME COURT REPORTS
[2021] 6 S.C.R.
[2021] 6 S.C.R. 1094
1094
M/S MAGADH SUGAR & ENERGY LTD.
v.
THE STATE OF BIHAR & ORS.
(Miscellaneous Application No 1608 of 2021)
In
(Civil Appeal No 5728 of 2021)
October 20, 2021
[DR. DHANANJAYA Y CHANDRACHUD AND
BV NAGARATHNA, JJ.]
Constitution of India: Art. 226 – Typographical error in the
judgment – Correction of – Amount of Rs 56 crores and Rs 67 crores
mentioned in paragraph 8 of the judgment to be read as Rs 5.6
crores and Rs 67 lakhs respectively – Amount of Rs 67 crores in
paragraph 10 of the judgment to be read as Rs 67 lakhs –
Appearances of Mr S K Bagaria and Mr Saket Singh in paragraph
15 to be read as Mr S K Bagaria, learned Senior Counsel and Mr
Saket Singh, learned Counsel, respectively – Judgment/Order.
CIVIL APPELLATE JURISDICTION: Miscellaneous Application
No.1608 of 2021
In
Civil Appeal No.5728 of 2021
From the Judgment and Order dated 18.09.2017 of the High Court
of Judicature at Patna in Civil Writ Jurisdiction Case No.4300 of 2015.
Praveen Kumar, Ms. Sunaina Kumar, Advs. for the appellant.
Saket Singh, Mrs. Niranjana Singh, Advs. for the Respondents.
The Order of the Court was passed :
ORDER
1. The Miscellaneous Application has been filed for correction of
a typographical error in the judgment dated 24 September 2021.
2. The amount of Rs 56 crores and Rs 67 crores mentioned in
paragraph 8 of the judgment shall be corrected to read as Rs 5.6 crores
A
B
C
D
E
F
G
H
1095
and Rs 67 lakhs respectively and the amount of Rs 67 crores in paragraph
10 of the judgment shall be corrected to read as Rs 67 lakhs.
3. In paragraph 15 of the judgment, the appearances of Mr S K
Bagaria and Mr Saket Singh shall be corrected to read as Mr S K Bagaria,
learned Senior Counsel and Mr Saket Singh, learned Counsel,
respectively.
4. The Miscellaneous Application is accordingly disposed of.
Nidhi Jain
Miscellaneous Application disposed of.
M/S MAGADH SUGAR & ENERGY LTD. v. THE STATE OF BIHAR
Lex