Babu Lal S/O Shri Ranjit Singh vs Thakur Raghunath Singh S/O Shri ...
2022 Latest Caselaw 6841 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                         S.B. Civil Miscellaneous Application No. 157/2022
                                                                            in
                                                S.B. Civil Second Appeal No.410/2000
                                   Babu Lal S/o Shri Ranjit Singh, Resident Of Kesargarh, Near Rajasthan
                                   Patrika, Jawahar Lal Nehru Marg, Jaipur.
                                                                                                       ----Petitioner
                                                                         Versus
                                   Thakur Raghunath Singh S/o Shri Kesari Singh, Resident Of Narain
                                   Niwas, Jawahar Lal Nehru Marg, Near Police Memorial, Jaipur.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Brij Kishore Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

20/10/2022 Matter has come up on an application seeking correction in the

Judgment dated 07.09.2022 wherein the name of appellant in the title

page has been mentioned as "Baby Lal" instead of "Babu Lal".

Heard counsel for the applicant.

It appears that in the Judgment dated 07.09.2022, the name of

appellant has been mentioned as "Baby Lal" while it should be "Babu

Lal" which is a typographical error.

In view of above, in the judgment dated 07.09.2022, name of

appellant "Baby" be corrected in red ink as "Babu", the correction made

in the original judgment be upload online showing asterisk (*) mark in

the judgment that the name of appellant "Baby" has been corrected

subsequently. Rest part of the judgment shall remain as such.

Accordingly, the application stands disposed of.

(SUDESH BANSAL),J

SACHIN/38

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