- (1.) At the outset, Sri Sudeep Kumar, learned counsel for the petitioner has submitted that inadvertently, in prayer clause, the date of the impugned order as well as Annexure Number of the impugned order has wrongly been typed as "January 20, 2020" and "Annexure No. 1", respectively, though it should be "January 30, 2020" and "Annexure No.8". Therefore, he may be permitted to correct the prayer clause accordingly.
(2.) On due consideration, we permit the learned counsel for the petitioner to make the aforesaid correction in the prayer clause during the course of the day.
(3.) Heard Sri Sudeep Kumar, learned counsel for the petitioner and Sri S.S. Chauhan, learned Additional Chief Standing Counsel for the respondent nos. 1 and 2.;