HARBANSINGH Vs. RAHUL

JUDGEMENT

(1.) HEARD Adv. Mr. Shaikh Mazhar A. Jahagirdar for the petitioner, and Adv. Mr. R.R. Karpe for the respondent.

(2.) RULE . Rule made returnable forthwith. By consent, heard finally.

(3.) THE learned Counsel for the petitioner submits that, in fact, it was a typographical error which was inadvertently overlooked by the complainant. According to the learned Counsel, the said error was committed by the Advocate representing the complainant and, therefore, according to him, he should not suffer the losses for the inadvertent error committed by his Advocate.