Gaurav Mewara vs Shri Uttam Damami (2024:Rj-Jd:39564)
2024 Latest Caselaw 8387 Raj

Rajasthan High Court - Jodhpur

Gaurav Mewara vs Shri Uttam Damami (2024:Rj-Jd:39564) on 23 September, 2024

Author: Nupur Bhati

Bench: Nupur Bhati

[2024:RJ-JD:39564]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Misc. Application No. 66/2024

1.       Gaurav Mewara S/o Shri Jagdish Chandra, Aged About 37
         Years, R/o Baldev Singh Colony, Wherehouse Road,
         Sumerpur, Dist. Pali, Raj. (Owner Of Bus No. RJ-22-PA-
         0571)
2.       Sona Ram S/o Shri Veera Ji, Aged About 58 Years, R/o
         Meghwalon-Ka-Bas, Sumerpur, Tehsil Sumerpur, Dist. Pali,
         Raj. (Driver Of Bus No. RJ-22-Pa-0571)
                                                                          ----Petitioners
                                       Versus
1.       Shri Uttam Damami S/o Shri Mohan Lal, Aged About 12
         Years, Through His Natural Guardian His Father Shri
         Mohan Lal S/o Shri Chhoga Ram R/o Village Sedariya
         Balotan, Tehsil Aahor, Dist. Jalore, Raj.
2.       United India Insurance Company Ltd., One Way Road,
         Jalore, Raj. (Insurer Of Bus No. RJ-22-Pa-0571)
                                                                     ----Respondents


For Petitioner(s)            :     Mr. Bharat Singh Rathore



                HON'BLE DR. JUSTICE NUPUR BHATI

Order

23/09/2024

1. The instant misc. application has been preferred by the

applicants/appellants seeking correction in the order dated

04.09.2024 passed by this Court in SBCMA No.1177/2022,

whereby, due to a typographical error, in para No.1, judgment and

award dated "17.02.2022" as well as in para No.4, date of award

and the order dated "17.02.2022", have wrongly been mentioned

as "17.02.2024" and "13.10.2013" respectively. Counsel for the

appellants/applicants urges that rectification of the aforesaid error

is essential.

[2024:RJ-JD:39564] (2 of 2) [CMAP-66/2024]

2. For the reasons stated in the application and in the interest

of justice, the same is allowed. It is directed that from now on, in

para No.1 and 4 of the order dated 04.09.2024, dates of the

judgment and award as well as date of award and order, shall be

read as "17.02.2022" instead of "17.02.2024" and "13.10.2013".

3. This order shall be treated as part and parcel of the order

dated 04.09.2024 passed in SBCMA No.1177/2022.

(DR. NUPUR BHATI),J

Supplementary-422-/Devesh/-

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