Rajnikant Shukla And Another vs Tata Motors Ltd. And Others
2021 Latest Caselaw 2464 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2781 of 2008
 

 
Appellant :- Rajnikant Shukla And Another
 
Respondent :- Tata Motors Ltd. And Others
 
Counsel for Appellant :- Jai Raj Singh Tomar,Kavita Tomar,S.R.S. Tomar
 

 
Hon'ble Vivek Kumar Birla,J.

Re: Civil Misc. Correction Application No. 8 of 2021

Heard Sri Ram Kishor Gupta, learned counsel for the applicant and Sri Vidya Kant Shukla, learned counsel for the appellant.

The applicant is seeking amendment in the quoted order, which cannot be done by this Court as the quoted judgment was passed by some other Hon'ble Judge.

In view of the aforesaid, present application is misconceived inasmuch as the appeal was disposed of only by observing that "Consequently, the present appeal also stands partly allowed and the judgement and decree dated 21.5.2008 stands modified to the extent as indicated in the above quoted judgement."

Present application is accordingly rejected.

Order Date :- 17.2.2021

Lalit Shukla