Madhya Pradesh High Court
Kusum Bai vs Ummedi Bai on 24 March, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1 RP-284-2021
The High Court Of Madhya Pradesh
RP-284-2021
(KUSUM BAI AND OTHERS Vs UMMEDI BAI)
1
Gwalior, Dated : 24-03-2021
Shri Sanjay Kumar Mishra, counsel for the petitioner.
Shri Abhishek Singh Bhadoria, counsel for the respondent no.1.
Present petition has been filed for correction of the order dated 16.2.2021 passed by this court in M.P.No.23 of 2021 whereby, due to typographical mistake, while allowing the petition as per para 17 of the order, in last line of para 18, the word `dismissed' has been mentioned.
Learned counsel for the petitioner submits that the aforesaid mistake is typographical in nature, as it is apparent from para 17 of the order that the petition was allowed but in para 18 the word `dismissed' has been mentioned. Therefore, the same deserves to be replaced by word `disposed of' and corrected accordingly.
The aforesaid factum of typographical mistake being crept up in last line of the order dated 16.2.2021 passed in M.P.No.23 of 2021 is not disputed by counsel for the other side.
Considering the facts and circumstances of the case, the mistake appears to be typographical in nature, therefore, the same deserves to be corrected. This petition is therefore allowed. It is directed that in the last line of the order dated 16.2.2021 in para 18, the words "no case is made out for interference in the order impugned. The petition sans merits and is hereby dismissed" be replaced with the words "No case is made out for interference in the impugned order. The petition is disposed of". Rest of the contents of the order will be as it is.
This order be read in continuation of the order dated 16.2.2021 passed in MP No.23 of 2021.
A copy of this order be kept in the file of M.P.No.23 of 2021. With the aforesaid modification, this petition stands allowed and 2 RP-284-2021 disposed of.
(VISHAL MISHRA) JUDGE Rks RAM KUMAR SHARMA 2021.03.25 11:49:06 +05'30'