Madhya Pradesh High Court
Shri Anil Kumar Chandravanshi (Dead) ... vs Sunil Singh Chandrol on 16 January, 2017
FA-668-2016
(SHRI ANIL KUMAR CHANDRAVANSHI (DEAD) THR. LRS. SMT. KAMLESH Vs SUNIL SINGH
CHANDROL)
16-01-2017
Shri Brij Mohan, learned counsel for the appellant. I.A. No.14541/2016, an application for modification of the order dated 03/10/2016 is allowed for the reasons mentioned therein.
In the order dated 03/10/2016, the word 'stayed' shall be inserted between the word 'remain and till' mentioned in the last paragraph.
The aforesaid amendment be carried out in the order passed by this Court on 03/10/2016. The order dated 03/10/2016 stands modified accordingly.
Registry is directed to make a note in the margin of the order dated 03/10/2016 passed by this Court regarding the aforesaid correction and after necessary correction rescan the order dated 03/10/2016 and certified copy of the scanned copy be supplied as and when applied for.
(RAVI SHANKAR JHA) (ASHOK KUMAR JOSHI)
JUDGE JUDGE
RS