Full Judgment Text
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CASE NO.:
Appeal (civil) 3008 of 2001
PETITIONER:
Hasthimal & Sons & Ors
RESPONDENT:
P. Tej Ram Sharma
DATE OF JUDGMENT: 07/01/2007
BENCH:
A.K.MATHUR & H.S. BEDI
JUDGMENT:
JUDGMENT
O R D E R
IN
I.A. NO. 2 IN CIVIL APPEAL NO. 3008 OF 2001
Heard learned counsel for the parties.
In para 7 of our judgment dated 4.10.2007 in first line the word ’appellant’
shall be substituted with the word ’respondent’.
Except the above correction, no other correction/modification is required in the
judgment dated 4.10.2007. Accordingly, the application stands disposed of.