RANGPARA SURESHBHAI THAKARSHIBHAI Vs. KALUBHAI RAGHAVBHAI PATEL

JUDGEMENT

(1.) The application comes up upon a note for 'Speaking to Minutes' filed by learned Advocate for the applicant.

(2.) It was pointed out that in the penultimate line of Para 5 of the order dated 9.3.2017, due to error of transcription, the date '13.3.2017' is wrongly mentioned which ought to have been '30.3.2017', upto which date the interim relief granted in para 6.2 of order dated 15.2.2017 was extended.

(3.) In view of the above error of transcription, which was rightly pointed out, in the penultimate line of Para-5, the date '13.3.2017' shall be substituted and corrected as '30.3.2017' and the order shall be read duly corrected, as above.