BABULAL KANTI Vs. YATINKUMAR BHAICHANDBHAI SHETH

JUDGEMENT

(1.) THIS speaking to minutes has been filed Mr.Niral Mehta for the petitioner for correcting the order dated 26-2-2013 passed in Special Civil Application No.17330 of 2012.

(2.) HAVING heard the learned advocate for the applicant, the words "trial court" as mentioned in para 4 of the order dated 26-2-2013 passed in Special Civil Application No.17330 of 2012 from the top fourth line are corrected to read as "appellate court". Similarly figures and words in line 9 of para 4 of the order mentioning as "15-4- 2008 passed below Ex.4 by the learned Principal Civil Judge, Devgadh Baria, in Regular Civil Suit No.110 of 2002" are corrected to read as "17-4- 2010 passed in Regular Civil Appeal No.20/2009 by the learned 2nd Addl. Sessions Judge, Dahod". Office to issue a fresh writ accordingly.

(3.) This note for speaking to minutes stands disposed of accordingly.