Sonu Goyal vs Bachan Lal Goyal
2021 Latest Caselaw 542 P&H

    102 IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                         CWP-20960-2020(O&M)
                                        Date of decision:11.02.2021


Sonu Goyal
                                                 .......Petitioner

                                   Versus
Bachan Lal Goyal
                                                 ......Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:-    Mr.Umesh Kumar Kanwar, Advocate for the petitioner


ANIL KSHETARPAL, J.

Through this writ petition under Article 227 of the

Constitution of India, the petitioner prays for direction to the learned

trial court to decide the application filed under Section 152 C.P.C for

correction of the judgment and the decree dated 31.07.2019, which is

stated to be pending for approximately two years. Section 152 C.P.C

provides for amendment of judgments, decrees or orders on account of

clerical or arithmetical mistakes from any accidental slip or omission.

Normally, such application should not be kept pending.

Keeping in view the aforesaid facts, the learned trial court is

requested to make a sincere endeavour for disposal of the application

within three months.

Disposed of in the above-mentioned terms.

11.02.2021                                      (ANIL KSHETARPAL)
rekha                                                   JUDGE
Whether speaking/reasoned        Yes /No
Whether Reportable               Yes / No



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