SHAMBHU DAYALA Vs. ASHOK KUMAR

JUDGEMENT

(1.) This misc. application has been filed seeking correction of the typographical errors in the order dated 30.3.2017.

(2.) It is submitted by Shri Aditya Mathur, learned counsel for the applicant that during pendency of the appeal before the lower appellate court, applicant Asha Devi on 30.9.2009 had purchased the tenanted premises from the plaintiff Ashok Kumar. Therefore, in condition No.1 in place of 'respondent No.1 Ashok Kumar ' the name of 'respondent No.2 Asha Devi' may kindly be mentioned.

(3.) It is also submitted by the learned counsel for the applicant that due inadvertent typographical error in the penultimate paragraph in place of 'Civil Judge (Jr. Div.) and Judicial Magistrate (North), Ajmer, it has been mentioned as Civil Judge (JD), Kotputli, District Ajmer which is incorrect. Therefore, the same is required to be corrected.