The Uniworld Garden Apartment ... vs Unitech Realty Private Ltd.
2016 Latest Caselaw 1142 Del

$~52
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       CO. PET. 513/2014
        THE UNIWORLD GARDEN APARTMENT
        OWNERS' ASSOCIATION                        ..... Petitioner
                     Through: Mr. Jatin Mongia, Mr. Manan Chadha
                     and Mr. Raghav Vacher, Advocate
                           versus
        UNITECH REALTY PRIVATE LTD.                  ..... Respondent
                       Through: Mr. Anant Garg, Advocate
        CORAM:
        HON'BLE MR. JUSTICE RAJIV SHAKDHER
                 ORDER

% 12.02.2016 CA 521/2016 (for correction of order dated 08.02.2016)

1. This application has been filed to bring to the notice of this court that there are certain typographical errors, which appear to have crept in the order dated 08.02.2016 passed in CA 342/2016. The errors pointed out by the learned counsel for the petitioner are, broadly, two : -

(i). The first error, is that, there is no reference to respondent no.5/contemnor no.5 in paragraph 4.2, 4.3, 5 and 6.

(ii). The second error, pointed out, is that, in paragraph 8, this court has observed that CA 375/2015 is disposed of, whereas what should have been indicated, was that, CA 342/2016 stood disposed of.

3. The learned counsel for the non-applicants do not dispute the aforesaid aspects pointed out by the learned counsel for the petitioner. 3.1 Accordingly, order dated 08.02.2016, is corrected to the following extent : -

CO. PET. 513/2014                                              page 1 of 2
 (i).    In paragraph 4.2, 4.3, 5 and 6, in addition to respondent no.2 to 4 /

contemnor no.2 to 4, there shall be a reference to respondent no.5/contemnor no.5, as well.

(ii). Furthermore, paragraph 8 will now read as follows :

CA 342/2016 is accordingly disposed of, instead of what is presently noted in paragraph 8 of the order dated 08.02.2016

3.2 Other directions contained in the order dated 08.02.2016, shall remain unaltered.

3.3 CA 375/2015 will consequently, be listed on the date already fixed in the matter i.e. 18.02.2016.

4. In view of the order passed today vis-a-vis respondent no.5 / contemnor no.5, he is given three days to comply with the directions contained in the order dated 08.02.2016.

5. The captioned application is, accordingly, disposed of.

6. Dasti under the signatures of the Court Master.

                                              RAJIV SHAKDHER, J
FEBRUARY 12, 2016/yg
CO. PET. 513/2014                                          page 2 of 2