Full Judgment Text
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Miscellaneous Application No 1608 of 2021 in
Civil Appeal No 5728 of 2021
M/s Magadh Sugar and Energy Ltd .... Appellant(s)
Versus
The State of Bihar & Ors ....Respondent(s)
O R D E R
1 The Miscellaneous Application has been filed for correction of a typographical
error in the judgment dated 24 September 2021.
2 The amount of Rs 56 crores and Rs 67 crores mentioned in paragraph 8 of the
judgment shall be corrected to read as Rs 5.6 crores and Rs 67 lakhs
respectively and the amount of Rs 67 crores in paragraph 10 of the judgment
shall be corrected to read as Rs 67 lakhs.
3 In paragraph 15 of the judgment, the appearances of Mr S K Bagaria and Mr
Saket Singh shall be corrected to read as Mr S K Bagaria, learned Senior Counsel
and Mr Saket Singh, learned Counsel, respectively.
4 The Miscellaneous Application is accordingly disposed of.
…………...…...….......………………........J.
[Dr Dhananjaya Y Chandrachud]
Signature Not Verified
...…..…....…........……………….…........J.
[B V Nagarathna]
Digitally signed by
Sanjay Kumar
Date: 2021.11.13
15:13:40 IST
Reason:
New Delhi;
October 20, 2021
-S-
ITEM NO.15 Court 4 (Video Conferencing) SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1608/2021 in C.A. No. 5728/2021
M/S. MAGADH SUGAR AND ENERGY LTD. Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(IA No. 129721/2021 - RECTIFICATION OF COURTS ORDER IN
TYPOGRAPHICAL ERROR)
Date : 20-10-2021 This application was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Praveen Kumar AOR.
Ms. Sunaina Kumar, Adv.
For Respondent(s) Mr. Saket Singh, Adv.
Mrs. Niranjana Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Miscellaneous Application is disposed of in terms of the signed order.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)