Syed Abdul Hamid vs J And K Yateem Foundation & Ors
2024 Latest Caselaw 90 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Syed Abdul Hamid vs J And K Yateem Foundation & Ors on 14 February, 2024

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                              Serial No. 87
                                                               Supp. List 1

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR
                               CM(200/2024)
                              In FAO 36/2023
                             CM No. 7386/2023
                             CM No. 8326/2023
Syed Abdul Hamid                                ...Appellant(s)/Petitioner(s)

Through: Mr. G.A. Lone, Advocate
                                       Vs.

J And K Yateem Foundation & Ors.                             ...Respondent(s)

Through: Adil Asimi, Advocate

CORAM:
        HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE.
                                   ORDER

14.02.2024

CM No. 8326/2023:

This is an application filed by the applicant seeking rectification of an

error that has crept in the name of the appellant Syed Abdul Hamid. It is

submitted that due to some accidental error the name of the appellant in the

title of the order dated 12.12.2023, has been reflected as Syed Abdul Hamid

Bhat, whereas the actual name of the appellant is Syed Abdul Hamid.

I have gone through the order dated 12.12.2023, and the

accompanying record and I find that the error pointed out has been

unintentionally and inadvertently committed and, therefore, needs to be

corrected to set the record correct.

In view of the aforesaid, this application is allowed, and the name of

the appellant as indicated in the title of the case shall be read as "Syed Abdul

Hamid" instead of "Syed Abdul Hamid Bhat"

This order shall be read in continuation with the judgment dated

12.12.2023.

CM disposed of.

CM No. 200/2024:

The respondent bank in the garb of the instant application is

essentially seeking clarification of the order dated 12.12.2023.

From reading of the order dated 12.12.2023, it clearly transpires that

there is no ambiguity in the order which may require clarification. The

application is grossly misconceived and the same is, accordingly, dismissed.

(SANJEEV KUMAR) JUDGE SRINAGAR:

14.02.2024 "Mir Arif"