RAJINDER SINGH AJMANI Vs. FULKUNWAR FAGULAL

JUDGEMENT

(1.) This M.C.C. has been listed for orders on modification/correction in the judgment dtd. 24/6/2021 passed in F.A.No.162/2017 wherein due to inadvertence, in page 4 of the judgment at para 6, the parties "Ashok Leyland Ltd. vs. State of T.N. and another" ought to have been shown in place of the parties "Ramnik Vallabhdas Madhvani and Ors. Vs. Taraben Pravinlal Madhvani" and at last line in place of citation "(2004) 1 SCC 497" the citation "(2004) 3 SCC 1" ought to have been shown. Similarly, in page 10 of the judgment at para 12, the paragraph 7 quoted is incomplete and has to be followed by a sub-para, i.e., sub-para 8, which is found to be missed. Likewise, in page 11 of the judgment at para 14, in place of the words "(supra)", the words "reported in (2004) 1 SCC 497" ought to have been inserted.

(2.) The aforesaid errors in the judgment dtd. 24/6/2021 are apparent on the face of the record, and therefore, need to be corrected. It is made clear that in page 4 of the judgment at para 6, the parties, "Ashok Leyland Ltd. vs. State of T.N. and another" shall be read in place of the parties "Ramnik Vallabhdas Madhvani and Ors. Vs. Taraben Pravinlal Madhvani" and at last line in place of citation "(2004) 1 SCC 497" the citation "(2004) 3 SCC 1" shall be read. Likewise, in page 10 of the judgment at para 12, after the paragraph 7 "sub-para 8" shall be read as under:

(3.) In page 11 of the judgment at para 14, in place of the words "(supra)", the words "reported in (2004) 1 SCC 497" shall be read.