Ved Pal vs Municipal Corp Faridabad
2024 Latest Caselaw 6632 P&H

Punjab-Haryana High Court

Ved Pal vs Municipal Corp Faridabad on 22 March, 2024

225
              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                                IOIN-CWP-26846-2015 in
                                                CWP-26846-2015and
                                                IOIN-CWP-1653-2017 in
                                                CWP-1653-2017

VED PAL
                                                              .....PETITIONER

                                    VERSUS

MUNICIPAL CORPORATION FARIDABAD
                                                             .....RESPONDENT

Registry has put a note that in the final judgment dated

04.08.2023, the name of the petitioner in CWP No.1653 of 2017 has

inadvertently been mentioned as "RAMESH" instead of "RAM KESH".

Accordingly, the name of the petitioner in the final judgment

dated 04.08.2023 in CWP No.1653 of 2017 be read as "RAM KESH"

instead of "RAMESH".

This order be read as part and parcel of the above-said judgment

dated 04.08.2023.

IOIN stands disposed off.

A photocopy of this order be placed on the file of another

connected case.

(SANDEEP MOUDGIL) 22.03.2024 JUDGE Poonam Negi

1 of 1