President Nagar Palika Parishad, ... vs Mahendra Kumar Agrawal
2021 Latest Caselaw 2197 MP

-( 1 )- SA No. 2211/2018 President Nagar Palika Parishad, Shivpuri vs. Mahendra Kumar Agrawal

HIGH COURT OF MADHYA PRADESH

BENCH AT GWALIOR Second Appeal No. 2211/2018

Gwalior, dated 08/06/2021

Present file has come up in shape of PUD based on the

office-note arising out of the typographical error crept in the final

judgment dated 17.02.2021 while disposing of Second Appeal

No.2211/2018.

The note points out that in third line of last paragraph of the

aforesaid order word "appellant-plaintiff" has been wrongly

typed instead of "appellant-defendant". Likewise, in the second

last line of same paragraph of aforesaid order, there appears to be

some typographical mistake in the words "there is no question of

legality of notice under Section 319 of Municipalities Act".

After perusing the record, it appears that the objection of the

Registry is correct.

Accordingly, order dated 17.02.2021 passed in SA No.

2211/2018 stands corrected and it is directed that in third line of

last paragraph of the aforesaid order word "appellant-defendant"

be read in place of word "appellant-plaintiff". Likewise, in the

second last line of same paragraph of aforesaid order, in between

the words "question of" and "legality" the word "considering" is

-( 2 )- SA No. 2211/2018 President Nagar Palika Parishad, Shivpuri vs. Mahendra Kumar Agrawal

added.

Remaining part of the order shall remain intact.

PUD stands accordingly disposed of.

The order passed today shall form the part of the order dated

17.02.2021 passed in SA No. 2211/2018.

Let a copy of the order be kept in record of disposed of SA

No. 2211/2018.

(Rajeev Kumar Shrivastava) Judge pwn* Pawan Kumar 2021.06.08 17:26:22 +05'30'