CLR/119/2019
2021 Latest Caselaw 3151 UK

CLR No. 119 of 2019
Hon'ble Ravindra Maithani, J.

Mr. Amanjot Singh Chadha, Advocate, holding brief of Mr. Aditya Singh, Advocate for the revisionist.

Mr. Narendra Bali, Advocate for the respondent.

Instant revision was decided on 14.01.2021. Now, correction application has been filed on the ground that in the order dated 14.01.2021, the name of the respondent has been wrongly recorded.

In fact, the revision was preferred against judgment and order dated 31.08.2019 passed in the small causes suit no. 22 of 2012, Smt. Krishna Devi Vs. Sunil Kumar Goel, passed by the court of learned Judge, Small Causes Court/First Additional District Judge, Haridwar.

Due to inadvertent error, the name of Smt. Krishna Devi has been typed as Smt. Krishna Devi Goel in the order dated 14.01.2021. It shall be read as 'Smt. Krishna Devi' alone.

Accordingly, the Correction Application No. 16361 of 2021 is allowed.

(Ravindra Maithani, J.) 17.08.2021

Ujjwal