S. Talapatra, J. - (1.)By means of this application the petitioner, represented by Mr. Raju Datta, learned counsel, has brought to the notice of this court that some mistakes have crept in the Judgment and Order dated 20.11.2018 delivered in WP(C) No. 748 of 2017 (Swapan Kumar Paul v. ONGC Ltd and Ors.).
(2.)On scrutiny of the records this court is satisfied that in para 10 of the judgment [page-6] where the dates regarding the bills are referred, by mistake, instead of bills dated 10.11.2016 and 06.02.2017, it has been typed as 21.02.2016 and 22.02.2017 respectively.
(3.)Therefore, that those dates are required to be corrected.
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