VIJAY KUMAR PANDEY Vs. CHAMELI BAI

JUDGEMENT

(1.) The present MCC has been registered on the ground that the name of respondent No. 3 could not be reflected in the array of the parties in the CAV judgment delivered on 29/4/2022 in Second Appeal No. 278/2014.

(2.) Perusal of the records shows that the aforesaid second appeal was reserved on 3/3/2022 and on the same day, later on, this Court has allowed the application (I.A.No. 02/2021) for impleadment of respondent No. 3 namely- Bhupendra Bhave S/o Shri Rajeshwar Prasad Bhave, on a separate order sheet. The necessary amendments were incorporated on the same day in the original records of Second Appeal, however, inadvertently, the name of respondent No. 3 could not be reflected in the CAV judgment delivered on 29/4/2022.

(3.) The above error appears to be a clerical mistake.