MOHD. SHARIF Vs. NATHTHARAM

JUDGEMENT

(1.) HEARD .

(2.) THIS petition has been filed for correction in the operative part of the order passed in Misc. Appeal No. 118/98, decided on 30.9.1999. Learned counsel for the applicant submits that the award passed by this Court was in the sum of Rs. 40,000/ - whereas due to typing error, it has been typed as Rs. 35,000/ - twice, in the operative part of the said order, resulting in the amount of Rs. 5,000/ - could not be paid. Prayer is allowed.

(3.) IN view of what has been stated above, the petition is disposed of