NARENDRA SINGH CHAWARA Vs. HEMANGINI KUMARI PRITHVI RAJ

JUDGEMENT

(1.) The above matter has been moved for speaking to the minutes of the order passed on 12/1/2026. This order was passed by a Bench of Justice B. P. Colabawalla and Justice Amit S. Jamsandekar. Since Justice Amit S. Jamsandekar is not available, the matter has been placed before this Bench.

(2.) The first correction sought is on page 6 of the impugned order where the words Carter Road are to be substituted with the words Pedder Road . It is accordingly directed that in the paragraph 2 (vi), the words Carter Road shall be substituted with the words Pedder Road .

(3.) The second correction that is sought is in the paragraph 23, where the word Suprrerme has been misspelled. It is accordingly directed that in the paragraph 23 for the word Suprrerme , the word Supreme shall be substituted. No other correction is sought. The correction shall be carried out in the original order as well as in the copy uploaded on the server.