Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO.2 OF 2009
IN
CIVIL APPEAL NO.6753 OF 2008
NARAYAN PRASAD LOHIA ....Appellant
VERSUS
NIKUNJ KUMAR LOHIA ....Respondent
O R D E R
Heard Mr. M.L. Verma, learned senior counsel
appearing for the respondent-applicant and Mr. S.K. Bagaria,
learned senior counsel appearing for the appellant – non-
applicant. We are satisfied that two typographical errors
have crept in the judgment of this Court passed on November
25, 2008 in Civil Appeal No.6753 of 2008 and proceed to
correct those mistakes.
In paragraph 6 of the judgment, before the
sentence “In furtherance of the award and for its
implementation.....” the words “According to the appellant”
is to be added and read.
In paragraph 13 of the judgment, there is a
mistake of date and in place of “June 24, 2006”, “June 24,
1996” is to be read.
This disposes of Interlocutory Application No.2 of
2009.
The Registry is directed to issue necessary
corrigendum.
.............................J.
(TARUN CHATTERJEE)
.............................J.
(AFTAB ALAM)
NEW DELHI,
DECEMBER 17, 2009.