UNITED INDIA INSURANCE CO Vs. GULZAR AHMAD

JUDGEMENT

(1.) THIS appeal under Clause 12 of the Letters Patent Rules is directed against order dated 19.05.2005 passed by learned Single Judge of this Court, while rectifying a typographical error which had crept in order dated 07.06.2002 passed in SWP no. 1759/1992. The United India Insurance Company has felt aggrieved of the aforesaid order, which reads as under:-

(2.) IN order to appreciate and understand the aforesaid order it would be necessary to read the averments made in CMP no. 768/2005 which lead to passing of impugned order dated 19.05.2005.

(3.) FOR the reasons aforesaid, this appeal fails and the same is dismissed.