Sarita Kohli & Anr vs Malvika Gupta
2025 Latest Caselaw 2419 J&K

Jammu & Kashmir High Court

Sarita Kohli & Anr vs Malvika Gupta on 17 October, 2025

                                                                    Serial No. 94
 HIGH COURT OF JAMMU & KASHMIR AND
              LADAKH
                                 AT JAMMU
CrlM No. 1790/2025 in
CRM(M) No. 667/2023

Sarita Kohli & Anr.                                 .....Appellant(s)/Petitioner(s)
                         Through: Mr. Pranav Khajuria, Advocate
                  vs
Malvika Gupta                                                   ....Respondent(s)
                         Through: Mr. Navyug Sethi, Advocate

CORAM: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                    ORDER

(17.10.2025)

01. This application has been moved by the petitioners for the correction of a

typographical error, in judgment dated 26.08.2025, passed by this Court in

CRM(M) No. 667/2023. The aforesaid judgment came to be disposed of with the

consent of learned counsel for the respondent that he had no objection to the

petition and to quashment of the impugned order. However, a typographical error

crept in the said judgment that impugned order is upheld.

02. In view of the above, the present application is allowed by providing that

the impugned Order dated 27.07.2023, passed by learned Principal Sessions

Judge, Jammu, in CRM(M) No. 667/2023 be read as "quashed".

03. Disposed of.

(RAJESH SEKHRI) JUDGE

Jammu 17.10.2025 Sapna