Birender And Ors vs State Of Haryana & Ors

329           IOIN-RFA-3601-2014 in
              RFA-3601-2014

              BIRENDER AND ORS.
              VS
              STATE OF HARYANA AND ORS.

Present:      Mr. Shivendra Swaroop, AAG, Haryana.

              **

The main appeal stands decided vide order dated 30.05.2022. The matter has been listed with the following office note:-

"In this regard it is submitted that inadvertently neither wrote/mentioned the cross objection number i.e. XOBJR- 83-CI-2015 in RFA-3601-2014 with the main case number in detail judgment nor wrote anything regarding disposal of other cross objections in their respective cases while passing the main judgment in the above said main case.

It is further submitted that in the third line of second page and on the same page in para no. 1.3 serial no. 7 ( in table ) of the detail judgment dated 30.05.2022 passed in the above said main case , the date of judgment of the R.C. (Reference Court) has been inadvertently typed as 19.10.2013 whereas the date of judgment of R.C. Is 06.12.2013.

In view of the position explained above , the above noted cases may be sent to D.R.R. Section for listing the same in Kachha peshi before the Hon'ble Bench for appropriate orders."

The accuracy of the office note has been verified and found to be correct.

Hence, let the correct order be uploaded. IOIN stands disposed of.

September 20, 2022                              (ANIL KSHETARPAL)
Ay                                                    JUDGE




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