Rajasthan High Court - Jaipur
Ess Kay Fincorp Limited vs Suresh Chaudhary S/O Shri Ganga Ram ... on 5 September, 2019
Bench: Mohammad Rafiq, Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Miscellaneous Application No.198/2019
In
D.B. Civil Misc. Appeal No.12/2019
Ess Kay Fincorp Limited, through its authorized signatory, Shri
Hanuman Singh, having its registered office at G-1, G-2, New
Market, Khasa Kothi Circle, Jaipur -302001
----Applicant- Decree Holder- Appellant
Versus
1. Suresh Chaudhary S/o Shri Ganga Ram Choudhary by caste
Jat, R/o Vill. Luhara, Ward No.7, Pani Ki Tanki, Teh. Niwai,
District Tonk--304021, Rajasthan.
2. Omprakash Jat S/o Shri Prahlad Jat, by caste Jat, R/o Bairwa
Mohalla, Deoli, Bhanchi, Pani Ki Tanki, Shivaji Temple, Teh.
Niwai, District Tonk, Rajasthan
----Non- Applicants- Judgment Debtor- Respondents
For Applicant(s) : Ms.Gargi Sharma
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ
HON'BLE MR. JUSTICE ALOK SHARMA
Order
05/09/2019
This application has been filed by the applicant seeking correction in the name of arguing counsel, who appeared on behalf of the appellants in the judgment dated 22.8.2019 passed in DB Civil Misc. Appeal No.12/2019 and 5890/2018. It is contended that Mr.Himanshu Sharma learned counsel appeared on behalf of the appellants in the aforesaid two appeals and argued (Downloaded on 07/09/2019 at 09:20:57 PM) (2 of 2) [CMAP-198/2019] the matters. However in the aforesaid judgment, name of arguing counsel on behalf of the appellants in respect of aforesaid two appeals has been wrongly recorded as "Mr.Himanshu Jain"
whereas it ought to be "Mr.Himanshu Sharma". It is therefore prayed that this application may be allowed and the name of arguing counsel be corrected from "Mr.Himanshu Jain" to "Mr.Himanshu Sharma".
Prayer made by learned counsel for the applicant with regard to correction in the name of arguing counsel, is quite reasonable.
Consequently, the civil misc. application is accordingly allowed. It is directed that the name of counsel on behalf of the appellants in the judgment dated 22.8.2019 passed in DB Civil Misc. Appeal Nos.12/2019 and 5890/2018 be read as "Mr.Himanshu Sharma" in place of "Mr.Himanshu Jain".
This order shall constitutes an integral part of the judgment dated 22.8.2019.
(ALOK SHARMA), J (MOHAMMAD RAFIQ),J
Himanshu Soni /375/15
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