Ajay Kumar Jai vs Hujefa @ Sarver Abbas
2021 Latest Caselaw 633 MP

-( 1 )- SA No. 2806/2019 Ajay Kumar Jain and another vs. Hujefa and Another

HIGH COURT OF MADHYA PRADESH BENCH AT GWALIOR Second Appeal No. 2806/2019

Gwalior, dated 10/03/2021

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 03.03.2021 while disposing of this second appeal.

The note points out that in the first paragraph, on first page of the judgment dated 3.3.2021 in SA No. 2806/2019, the date of judgment and decree is mentioned as 30.08.2018, whereas the correct date is 30.08.2019.

After perusing the record, it appears that the objection of the Registry is correct.

Accordingly, judgment dated 03.03.2021 passed in SA No. 2806/2019 stands corrected to the extent of substituting 30.08.2019 in place of 30.08.2018 at first page of the said judgment.

Remaining part of the judgment shall remain intact. PUD stands accordingly disposed of.

(Rajeev Kumar Shrivastava) (yog) Judge.

YOGESH VERMA 2021.03.10 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00' 16:38:49 +05'30'