Sanjay Kishan Kaul, J. - (1.) (I.A. No. 63168/2019 - EXEMPTION FROM FILING O.T., I.A. No.71678/2019 - EXEMPTION FROM FILING O.T. and I.A. No. 66253/2019 - EXEMPTION FROM FILING O.T.) 1. Allowed subject to just exception. MA 58/2019 in W.P.(Crl.) No. 225/2018 (PIL-W) (I.A. No. 182576/2018 - CORRECTION OF MISTAKES IN THE JUDGMENT)
(2.) The Union of India has filed the present application seeking correction of what they claim to be an error, in two sentences in para 25 of the judgment delivered by this Court on 14.12.2018. This error is stated to be on account of a misinterpretation of some sentences in a note handed over to this Court in a sealed cover.
(3.) The Court had asked vide order dated 31.10.2018 to be apprised of the details/cost as also any advantage, which may have accrued on that account, in the procurement of the 36 Rafale fighter jets. The confidential note in the relevant portions stated as under: "The Government has already shared the pricing details with the CAG. The report of the CAG is examined by the PAC. Only a redacted version of the report is placed before the Parliament and in public domain.";