CMP/3188/2021
2021 Latest Caselaw 2329 HP

CWP No. 1475 of 2021

.

19.03.2021 Present: Mr. Ramakant Sharma, Advocate for the

petitioner/non-applicant.

Mr. Arvind Sharma, Advocate for the respondents/applicants.

CMP No. 3188 of 2021

This application has been filed for modification of

judgment dated 10.03.2021 and the submission of learned

counsel for the applicants is that in para No. 3 where it is

referred as 50%, which comes to `30,00,000/-, the same is

required to be referred as 50% which comes to

`37,54,139.50/- as the total outstanding amount is

`75,08,279/-

In view of the submissions made in the

application, in the order, in para 3 in place of 50% which

comes to `30,00,000/- is to be referred as 50% which come

to `37,54,139.50/- as the total outstanding amount is

`75,08,279/-. The remaining order remains as it. This

order shall form part of the judgment dated 10.03.2021.

Application stands disposed of.

                                                        ( L. Narayana Swamy )
                                                              Chief Justice


             March 19, 2021                             ( Jyotsna Rewal Dua )
                  (naveen)                                      Judge