- (1.) The instant I.A. has been filed for correction of inadvertent error made by the counsel for the petitioner.
(2.) According to the learned counsel for the petitioner, there has been inadvertent error in the vakalatnama filed on behalf of the learned counsel for the petitioner Mr. Rohit Roy and Mr. Rajesh Kumar on 22nd August 2012 in the sense that in the body of vakalatnama, it has been stated wrongly that this vakalatnama has been filed on behalf of the respondent no. 3 whereas they are appearing for the petitioner-Management.
(3.) Counsel for the respondent workmen do not object to the same.;