Jayendra Singh Bhadoria vs Smt. Neelam Bhadoria
2022 Latest Caselaw 7135 MP

                                1
           IN THE HIGH COURT OF MADHYA PRADESH
                        AT GWALIOR
                              BEFORE
                 HON'BLE SHRI JUSTICE ROHIT ARYA
                                 &
            HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                        ON THE 11th OF MAY, 2022

                 REVIEW PETITION No. 579 of 2022

       Between:-
       JAYENDRA SINGH BHADORIA S/O SHRI
       BALBAHADUR SINGH BHADORIA, AGED 47
       YEARS,   OCCUPATION    -  NIL,  R/O   -
       MAHAVEERGANJ, NEAR MELA GROUND,
       BHIND DISTRICT BHIND (MADHYA PRADESH)

                                                          .....PETITIONER
       (BY SHRI R.S.RATHOR - ADVOCATE)

       AND

       SMT.   NEELAM    BHADORIA  W/O   SHRI
       JAYENDRA SINGH BHADORIA, D/O SHRI
       MAHENDRA PAL SINGH RAJAWAT, AGED 44
       YEARS, OCCUPATION - NIL, R/O VILLAGE
       RAURA POLICE STATION RENDAR, DISTRICT
       JALAUN (UTTAR PRADESH)

                                                       .....RESPONDENTS


     This petition coming on for admission this day, JUSTICE ROHIT

ARYA passed the following:
                                ORDER

This review petition has been preferred seeking correction of the typographical error crept in the order dated 04.05.2022 passed in F.A. No.338/2011, wherein in the later on part of the order, the words "decree of Restitution of Conjugal Rights" have wrongly been mentioned in place of words "decree of divorce". Similarly, in operation portion, in place of words "The decree of divorce dated 31.10.2011, granted by District Court, Bhind in Case No. 30/2010 HMA is hereby affirmed" the words "The

judgment and decree passed by the Family Court is set aside" have wrongly been typed.

The petition is, accordingly, allowed.

It is directed that in the later on part of the order dated 04.05.2022, the words "decree of divorce" shall be read in place of "decree of Restitution of Conjugal Rights". Similarly, the words "The decree of divorce dated 31.10.2011, granted by District Court, Bhind in Case No. 30/2010 HMA is hereby affirmed" shall be read in place of "The judgment and decree passed by the Family Court is set aside" in the operating part of the order.

This order shall be read in conjunction with the order dated 04.05.2022 (Supra).

  (ROHIT ARYA)                                 (MILIND RAMESH PHADKE)
     JUDGE                                              JUDGE
yog




                         YOGESH
                         VERMA
                         2022.05.1
                         2 12:19:55
      VALSALA
      VASUDEVAN
      2018.10.26
      15:14:29 -07'00'




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