ARUN KUMAR TETRI Vs. VANDNA ARORA & ANR.

JUDGEMENT

(1.) (Oral) - CM No. 27046 of 2016 (exemption) Allowed subject to all just exceptions. CM No. 20058/2014 (Stay) & CM No. 2350 of 2015 (reconsideration/amendment of the order dated Dec. 09, 2014) Since the appeal has been heard and is being disposed of today itself these applications are dismissed as not pressed. CM No. 27045/2016 This application dated July 23, 2016 has been filed with the grievance that the presence of the parties have not been correctly recorded on May 13, 2016.

(2.) The request of appellant is allowed to the extent that the appearance in the proceedings dated May 13, 2016 on behalf of the appellant shall be read as Dr.(Maj) J.C. Vashista, Mr. A.K. Sood & Ms. Rekha Tiwari, Advocates with appellant.

(3.) So far as his grievance in recording presence on behalf of the respondent as mentioned in para No.6 of the application is concerned, the same not being objected by the respondent, no correction is required.