Citation: [2014] 13 S.C.R. 1265 · Decided: 24-09-2014 · Supreme Court of India · Bench: JASTI CHELAMESWAR, A.K. SIKRI · Disposal: Order on PUD/Clerical error
(2014] 13 S.C.R. 1265
VIJAY SHANKAR PANDEY
v.
UNION OF INDIA&ANR.
(Civil Appeal No. 9043of2014)
SEPTEMBER 24, 2014
A
B
.[J. CHELAMESWARANDA. K. SIKRI, JJ.]
Judgment/Orders - Correction of factual error in earlier
judgment passed by the Supreme Court - Paragraph 44 of
the judgement modified accordingly.
C
CIVIL APPELLATE JURISDICTION : Civil Appeal
No. 9043 of2014.
From the judgment and order dated 03.04.2014 of the
High Court of Judicature at Allahabad, Lucknow Bench in W.P. D
No. 87 (S/B) of 2014.
Pallav Shishodia, Sr.Adv., and Kamlendra Mishra, Adv.
for the Appellant.
The following Order of the Court was passed :
E
ORDER
It is mentioned today by Mr. Pallav Shishodia, learned
senior counsel that in the Judgement delivered on 22nd
September, 2014 in this appeal, a factual error occured at F
paragraph 44. In the said paragraph, the name of Mr. Jasveer
Singh is mentioned whereas the correct name is Mr. Suneel
Kumar. The paragraph stands modified accordingly.
Nidhi Jain
Error in earlier judgment corrected.
1265
Lex