PUVVADA NARASIMHAMURTHY Vs. GADI SATYAVATHI

JUDGEMENT

(1.) After the order in these C.M.Ps. was pronounced by me on 12-2-1976 in open court by dictation to the shorthand writer, Mr. Obulpathi Chowdari, learned counsel appearing for the petitioner in the C.M.P. No. 660 of 1976 appeared in the afternoon and urged that he would withdraw the C.R.P. itself and therefore I should not sign the order pronounced by me.

(2.) Mr. P.A. Chowdary, learned counsel appearing for the petitioner in the other three petitions took objection to this course as the order had already been delivered and it cannot be altered, even though the C.R.P. could be withdrawn by a subsequent act.

(3.) Regarding the powers of the Court to alter orders in such circumstances, I heard both the learned counsel, Mr. Obulpathy Chowdary learned counsel for the revision petitioner relied upon the decision of Allahabad hit in v. Rent Controller Eviction Officer (AIR 1966 All) (FB) and urged that until the judgment is signed it can be altered or amended or even changed completely provided notice is given to the parties and they are hard before the proposed change is made.