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396
SUPREME COURT REPORTS
[2021] 4 S.C.R.
[2021] 4 S.C.R. 396
396
UMC TECHNOLOGIES PRIVATE LTD.
v.
FOOD CORPORATION OF INDIA & ANR.
M.A. No. 175/2021
In
(Civil Appeal No. 3687 of 2020)
FEBRUARY 02, 2021
[S. ABDUL NAZEER AND SANJIV KHANNA, JJ.]
Judgment/Order – Typographical error in the judgment –
Correction of – The words “including an employee of the appellant”
stand deleted from paragraph 4 of the judgment in UMC
Technologies Private Limited versus Food Corporation of India &
Anr. Civil Appeal No. 3687 of 2020, dated 16.11.2020 reported in
[2020] 13 SCR 1175 – Rest of the order remain as it is – Application
allowed.
CIVIL APPELLATE JURISDICTION : M.A. No. 175 of 2021
in Civil appeal no. 3687 of 2020.
From the Judgment and Order dated 13.02.2019 of the High Court
of Madhya Pradesh at Jabalpur in W.P. No. 2778 of 2019.
Sahil Tagotra, Subhro P. Mukherjee, Mohit Pandey, Advs. for
Appellant.
The Order of the Court was passed :
ORDER
Having heard learned counsel for the parties, we deem it
appropriate to allow the prayer made by the appellant/ applicant.
Accordingly, the Application is allowed.
The words “including an employee of the appellant” stand deleted
from the paragraph 4 of the Judgment dated 16.11.2020. Rest of the
order to remain as it is.
Ankit Gyan
Application allowed.
Lex