Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRL.MP.NO. 6442 OF 2008
IN
CRIMINAL APPEAL NO. 330 OF 2008
KISHOR KIRTILAL MEHTA & ORS. Appellant (s)
VERSUS
VIJAY KIRTILAL MEHTA & ORS. Respondent(s)
O R D E R
This application has been filed on behalf of the respondent No.1 for correction of
certain typographical errors in the judgment delivered in the appeal on 18/02/2008.
The details of the errors have been set out in the application. Learned counsel
appearing for the appellants submits that he has gone through the application and
he has no objection to such errors being corrected.
In that view of the matter, the application is allowed. Let the
corrections be carried out in the manner indicated in the application.
Over and above the said errors, it seems there are some other
mistakes which have also come to notice after this application was filed, namely,
-2-
i) Paragraph 15 has been mentioned
twice at pages 10&12 of the judgment. Let the
paragraph at page 12 be renumbered as 15A.
ii) At page 33 of the judgement at paragraph 39 the
name of the learned senior counsel for the State
has been wrongly shown as Mr. P.B. Sawant
when it should be Mr. C.J. Sawant.
Let the said two errors be also corrected. Let a
certified copy of the corrected copy of the
judgement be given to the parties.
The corrections made in terms of this application should not stand in the way of the
application of the appellants being heard by the Bombay High Court with regard to the
th
examination of the documents in question, which we are told is fixed for hearing on 16
April, 2008.
....................J.
(ALTAMAS KABIR)
....................J.
(MUKUNDAKAM SHARMA)
NEW DELHI;
April 11, 2008.