SUNIL KUMAR TANEJA Vs. RPS INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) This MA has been filed under Sec. 151 Code of Civil Procedure 1908 seeking clarification and/ or modification for compliance with order dtd. 1/1/2024 as rectified by order dtd. 16/2/2024 in CC no. 2733 of 2018.

(2.) As per the order dtd. 1/1/2024 the opposite party/ applicant was directed as under:

(3.) Vide order dtd. 16/2/2024 the MA was allowed and (a) the typographical error indicating the amount as Rs.68,51,325.00 was amended to read as Rs.77,09,548.00 and (b) lawn usage was corrected to read as Rs.3,00,000.00 in place of Rs.30,00,000.00.