M/S. HASTHIMAL & SONS Vs P. TEJ RAJ SHARMA
Case number: C.A. No.-003008-003008 / 2001
Diary number: 3929 / 2001
Advocates: Vs
GUNTUR PRABHAKAR
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
CASE NO.: Appeal (civil) 3008 of 2001
PETITIONER: Hasthimal & Sons & Ors
RESPONDENT: P. Tej Ram Sharma
DATE OF JUDGMENT: 07/01/2007
BENCH: A.K.MATHUR & H.S. BEDI
JUDGMENT: JUDGMENT O R D E R IN I.A. NO. 2 IN CIVIL APPEAL NO. 3008 OF 2001
Heard learned counsel for the parties. In para 7 of our judgment dated 4.10.2007 in first line the word ’appellant’ shall be substituted with the word ’respondent’. Except the above correction, no other correction/modification is required in the judgment dated 4.10.2007. Accordingly, the application stands disposed of.