SUO MOTU Vs. YATIN NARENDRA OZA

JUDGEMENT

(1.) In the captioned matter which was listed yesterday, the following order was passed recording the proceedings.

(2.) The first order in the matter was passed on 09th June, 2020. In the said order, in paragraph 17(2), following was inter alia recorded and directed.

(3.) Accordingly, till the returnable date, that is on 16th June, 2020, interim direction of restraint operated as mentioned above. The matter stood adjourned as per the above order. However, by an inadvertent error of transcription, the aforementioned interim direction of restraint was omitted to be extended.