M/S Malpani Industries vs New India Assurance Co. Ltd
2022 Latest Caselaw 2300 Gua

                                                                     Page No.# 1/3

GAHC010114792022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : I.A.(Civil)/1742/2022

            M/S MALPANI INDUSTRIES
            A PARTNERSHIP FIRM HAVING ITS HEAD OFFICE SITUATED AT
            BENGENAKHOWA, GOLAGHAT ASSAM AND ITS VENEER AND SAW MIL AT
            DEHINGIA GAON, P.O. SILONIJAN, DIST. GOLAGHAT, ASSAM, PIN-786192.



            VERSUS

            NEW INDIA ASSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING
            87 MAHATMA GANDHI ROAD, MUMBAI ITS NORTH EAST REGIONAL
            OFFICE AT ULUBARI G.S. ROAD, GUWAHATI, ASSAM, AND BRANCH
            OFFICE AT JORHAT, ASSAM



Advocate for the Petitioner   : MR D K MISHRA

Advocate for the Respondent : MRS. D MAZUMDAR




             Linked Case : CRP/66/2021

            NEW INDIA ASSURANCE CO LTD
            HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING 87
            MAHATMA GANDHI ROAD
            MUMBAI ITS NORTH EAST REGIONAL OFFICE AT ULUBARI G.S. ROAD
            GUWAHATI
            ASSAM
            AND BRANCH OFFICE AT JORHAT
                                                                         Page No.# 2/3

           ASSAM


           VERSUS

           M/S MALPANI INDUSTRIES
           A PARTNERSHIP FIRM HAVING ITS HEAD OFFICE SITUATED AT
           BENGENAKHOWA
           GOLAGHAT ASSAM AND ITS VENEER AND SAW MIL AT DEHINGIA GAON
           P.O. SILONIJAN
           DIST. GOLAGHAT
           ASSAM
           PIN-786192


           ------------
           Advocate for : MR. R K BHATRA
           Advocate for : MR D K MISHRA appearing for M/S MALPANI INDUSTRIES



                                 BEFORE
                HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

Date : 30.06.2022.

Heard Mr. P.J. Borah, learned counsel for applicant. Also heard Ms. P. Hujuri, learned counsel for the insurance company.

This application has been filed for correction of typographical errors that appeared in the judgment and order dated 05.04.2022 passed by this Court in IA(Civil)No. 215/2022.

In paragraph No. 4 of the said judgment, it has been stated that the opposite party/insurance company filed a review petition praying for review of the judgment and order dated 27.11.2015. It has been submitted that present applicant M/s Malpani Industries had filed the said review petition not the insurance company.

Page No.# 3/3

It is also submitted that in paragraph No. 5 of the said order, it has been submitted that the insurance company filed special leave petition before the Supreme Court, whereas it should have been the present applicant M/s Malpani Industries.

I have given my anxious consideration to the submissions made by both the counsels.

The errors are typographical errors and therefore, they are corrected accordingly.

Henceforth, in paragraph No.4 of the said judgment and order dated 05.04.2022 passed by this Court in I/A(Civil) No.215/2022, the phrase "opposite party/insurance company shall be read as M/s Malpani Industries. Similarly, the phrase "insurance company" appearing in the paragraph No. 5 of the said order shall be read as M/s Malpani Industries.

Accordingly, the errors are corrected. Henceforth, this order shall form a part of the order dated 05.04.2022 passed by this Court in I.A.(Civil) No.215/2021.

With the aforesaid directions, the I/A stands disposed of.

JUDGE

Comparing Assistant