VATIKA LIMITED Vs. SHALEEN CHUGH & ANR

JUDGEMENT

(1.) MA No. 55, 59, 60 & 61 of 2018

(2.) By these Applications, the Petitioner prays for correction in paragraph-7 of the final order dated 06.12.2017, wherein it is recorded that "the Applicant had failed to make the requisite deposit, as directed vide order dated 01.05.2017."

(3.) Having perused the record, we are of the view that the said error deserves to be corrected, inasmuch as the requisite deposit had in fact been made. Accordingly, we direct that the sentence "It is observed that the requisite deposit has not been made till date", as appearing in the afore-noted paragraph, shall stand deleted.