Sarad Ghaley vs Chewang Lhamu Bhutia And Ors
2024 Latest Caselaw 22 Sikkim

Sikkim High Court

Sarad Ghaley vs Chewang Lhamu Bhutia And Ors on 1 May, 2024

Author: Meenakshi Madan Rai

Bench: Meenakshi Madan Rai

                                                                    Court No.2
                            HIGH COURT OF SIKKIM
                               Record of Proceedings


                  I.A. No.07 of 2024 in RSA No.02 of 2020

SARAD GHALEY                                                 APPELLANT
                                      VERSUS

CHEWANG LHAMU BHUTIA AND OTHERS                              RESPONDENTS

Date: 01.05.2024
CORAM:
    THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
   For Appellant       Mr. Tej Bahadur Thapa, Senior Advocate.
                       Mr. Ranjan Chettri, Advocate.
For Respondents
      R-1       Mr. Sudesh Joshi, Advocate.

            R-2        Ms. Lidya Pradhan, Advocate.

            R-3        Mr. Tashi Wongdi Bhutia, Advocate.

         R-4 to R-6    Mr. Sujan Sunwar, Assistant Government Advocate.

                                  ORDER

I.A. No.07 of 2024 is an application filed by the Appellant under Section 152 of the Code of Civil Procedure, 1908, seeking rectification of certain typographical errors that have occurred in the Judgment, dated 12-04-2024, in RSA No.02 of 2020, as detailed in Paragraphs 3 and 4 of the I.A. Learned Counsel for the opposite parties have no objection. Accordingly, the name "Jit Bahadur Ghaley" appearing in the 2nd line of sub-paragraph (f) of paragraph 3 at Page No.3, 5th line of sub- paragraph (i) of paragraph 3 at Page No.3, 4th line of sub-paragraph (p) of paragraph 3 at Page No.5 and 14th line of sub-paragraph (t) of paragraph 3 at Page No.6, are to be read as "Jai Bahadur Ghaley".

So far as Paragraph 4 of the I.A. is concerned Learned Senior Counsel for the Appellant withdraws the submission.

The necessary rectifications be incorporated in the Judgment, consequent upon which copies be made available to the parties and uploaded in the website.

I.A. No.07 of 2024 stands disposed of accordingly.

Judge 01.05.2024 ds/sdl