- (1.) On 22.09.2015, judgment in the writ petition had been reserved after hearing learned Standing Counsel. None had appeared for the petitioner even in the revised list.
(2.) By means of this writ petition, a mandamus has been sought commanding the respondent no. 2 to decide an application under Section 152 C.P.C. alleged to have been filed by the petitioner.
(3.) Section 152 of the Civil Procedure Code empowers a court to correct a clerical mistake in judgments, decrees or orders or errors arising from an accidental slip or omission. The Section further empowers the Court to make the aforesaid corrections either on its motion or on the application of any of the parties.;