KINRI DHIR Vs. VEER SINGH

JUDGEMENT

(1.) By this order, I shall decide the two applications filed by the Respondent Veer Singh and the petitioner Kinri Dhir being CM No. 37994/2022 and CM. No. 38169/2022 respectively.

(2.) Before I deal with the submissions in the aforesaid applications, I intend to deal with application CM. 38585/2022 filed by the petitioner seeking rectification of an inadvertent typographical error in the affidavit accompanying CM. No. 38169/2022.

(3.) The rectification application is allowed, in terms of paragraphs 3 and 4 therein and the errors in the affidavit are deemed to have been rectified.