Vijay Kumar Pandey vs Chameli Bai
2022 Latest Caselaw 3618 Chatt

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                                                                        NAFR

           HIGH COURT OF CHHATTISGARH, BILASPUR
                           MCC No. 259 of 2022

   1. Vijay Kumar Pandey S/o Shri Bhartlal Pandey aged about 50 years
      cat- Bramhin, R/o Village Karnoud, Tahsil Champa, P. S. Birra, Civil
      and Revenue District- Janjgir Champa, Chhattisgarh.

                                                               ---- Applicant

                                  Versus

   1. Chameli Bai Wd/o Hiralal Pande aged about 50 years, R/o Village
      Karnud, Tahsil Champa, Ha. Mu. Village Goud Motilal Tiwari, P.O.
      Goud, Tahsil Janjgir, District Janjgir Champa Chhattisgarh.

      At present R/o C/o Suresh Kumar Dubey, railway Colony Qt. No. 70/3,
      Champa, Civil and Revenue District Janjgir Champa Chhattisgarh.

   2. State of Chhattisgarh, through Collector, Janjgir Champ Chhattisgarh.

   3. Bhupendra Bhave S/o Shri Rajeshwar Prasad Bhave aged about 25
      years R/o Village Siladehi, Tahsil Bamhanidih, District Jangir Champa
      Chhattisgarh.

                                                          ---- Respondents

________________________________________________________ For applicant : Mr. Bhuvaneshwar Singh Rajput, Advocate.

For Respondent Nos. 1 &3. : Mr. R. K. Patel, Advocate. For State/Respondent No. 2 : Mr. Vimlesh Bajpai, Government Advocate.

________________________________________________________ Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 13/05/2022

1. The present MCC has been registered on the ground that the name of respondent No. 3 could not be reflected in the array of the parties in the CAV judgment delivered on 29.04.2022 in Second Appeal No. 278/2014.

2. Perusal of the records shows that the aforesaid second appeal was reserved on 03.03.2022 and on the same day, later on, this

Court has allowed the application (I.A.No. 02/2021) for impleadment of respondent No. 3 namely- Bhupendra Bhave S/o Shri Rajeshwar Prasad Bhave, on a separate order sheet. The necessary amendments were incorporated on the same day in the original records of Second Appeal, however, inadvertently, the name of respondent No. 3 could not be reflected in the CAV judgment delivered on 29.04.2022.

3. The above error appears to be a clerical mistake.

4. Learned counsel appearing for the parties also submit that this MCC may be allowed and the respondent No. 3 may be ordered to be added in the CAV judgment.

5. In view of the above, it is ordered that in the judgment dated 29.04.2022 passed in Second Appeal No. 278/2014, in the array of the parties, after the respondent No. 2, it be read as follows:

"3. Bhupendra Bhave S/o Shri Rajeshwar Prasad Bhave aged about 25 years R/o Village Siladehi, Tahsil Bamhanidih, District Jangir Champa Chhattisgarh."

6. Registry/ in-charge (CPC) is directed to delete the order passed by this Court on 29.04.2022 in SA No. 278/2014 which was earlier uploaded. Thereafter, the corrected order adding the name of respondent No. 3 be uploaded along-with the instant MCC.

7. With this observation and direction the instant MCC stands disposed of.

Sd/-

(Narendra Kumar Vyas) Judge Amita