M/s. Magadh Sugar and Energy Ltd. Vs. State of Bihar & Ors.

[Miscellaneous Application No. 1608 of 2021]

[Civil Appeal No. 5728 of 2021]

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 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.

.......................J. [Dr. Dhananjaya Y. Chandrachud]

.......................J. [B V Nagarathna]

New Delhi;

October 20, 2021

Item No.15

M/s. Magadh Sugar and Energy Ltd. Vs. State of Bihar & Ors.

[Miscellaneous Application No. 1608/2021 in C.A. No. 5728/2021]

[IA No. 129721/2021 - RECTIFICATION OF COURTS ORDER IN TYPOGRAPHICAL ERROR]

Date: 20-10-2021

This application was called on for hearing today.

CORAM:

HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MRS. JUSTICE B.V. NAGARATHNA

For Petitioner(s)

Mr. Praveen Kumar AOR.
Ms. Sunaina Kumar, Adv.

For Respondent(s)

Mr. Saket Singh, Adv.
Mrs. Niranjana Singh, AOR

UPON hearing the counsel the Court made the following

ORDER

The Miscellaneous Application is disposed of in terms of the signed order.

(SANJAY KUMAR-I) AR-CUM-PS	(SAROJ KUMARI GAUR) COURT MASTER
(Signed order is placed on the file)

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