Punjab-Haryana High Court
M/S Moonlight Properties Pvt Ltd vs State Bank Of India And Ors on 20 June, 2016
CM-7287-CWP-2016 in CWP-12619-2016 M/s Moonlight Properties Pvt. Ltd. Vs. State Bank of India and others Present: Mr. V.K.Sachdeva, Advocate for the applicant-petitioner.
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Heard.
This is an application filed by the petitioner to correct the typographical errors crept in the order passed by the Bench on 17.6.2016 in CWP No.12619 of 2016.
It is ordered that the phrase "24.02.2015 before the expiry of 60 days" appears at 11th line of the order be corrected as "25.04.2015 before the expiry of 60 days" and also in the 1st line of the 2nd page of the order, in place of "Section 13(2)", "Section 13(4") be substituted.
The Registry is directed to make necessary corrections as directed above in the original order and issue the orders after the above corrections are made.
Application is allowed.
(M. JEYAPAUL)
JUDGE
June 20, 2016 (HARINDER SINGH SIDHU)
Gulati JUDGE
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