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819
[2022] 2 S.C.R. 819
819
RE: VIJAY KURLE & ORS.
(Miscellaneous Application No. 486 of 2022)
In
(Suo Motu Contempt Petition (CRL.) No. 2 of 2019)
MARCH 21, 2022
Judgment/Order – Correction of typographical error – In paragraph
no.7, ‘92) of Article 142’ to be read as ‘(2) of Article 142’ – Miscellaneous
application allowed.
INHERENT JURISDICTION: Miscellaneous Application No. 486
of 2022 In Suo Moto Contempt Petition (CRL.) No. 2 of 2019.
From the Judgment and Order dated 04.05.2020 in SMC (Crl)
No.2 of 2019 of this Court.
Sidharth Luthra, Sr. Adv., Nitin Saluja, Nilesh C. Ojha, Prem Sunder
Jha, Ishwarlal S. Agarwal, Ms. Dipali N. Ojha, Pratik Jain Saklecha,
Abhishek Mishra, Ms. Siddhi A. Dhamnaskar, Ms. Snehal S. Surve, Ms.
Poonam P. Rajbhar, Ms. Deepika G. Jaiswal, Mangesh B. Dongre, Sohan
R. Agate, Pritam Bishwas, Anant Misra Advs. for the appearing parties.
The following Order of the Court was passed:
ORDER
In terms of the office report, the suggested corrigendum, as stated
infra, be carried out in the judgment delivered on 27-04-2020:-
M.A. No. 486 of 2022 stands allowed.
Ankit Gyan
Petition allowed.
Lex