IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

INTERLOCUTORY APPLICATION NO.2 OF 2009 IN  

CIVIL APPEAL NO.6753 OF 2008

NARAYAN PRASAD LOHIA                ....Appellant  

                VERSUS

NIKUNJ KUMAR LOHIA                    ....Respondent

O R D E R

Heard  Mr.  M.L.  Verma,  learned  senior  counsel  

appearing for the respondent-applicant and Mr. S.K. Bagaria,  

learned senior counsel appearing for the appellant – non-

applicant.  We are satisfied that two typographical errors  

have crept in the judgment of this Court passed on November  

25, 2008 in Civil Appeal No.6753 of 2008 and proceed to  

correct those mistakes.

In  paragraph  6  of  the  judgment,  before  the  

sentence  “In  furtherance  of  the  award  and  for  its  

implementation.....” the words “According to the appellant”

is to be added and read.

In  paragraph  13  of  the  judgment,  there  is  a  

mistake of date and in place of “June 24, 2006”, “June 24,  

1996” is to be read.

This disposes of Interlocutory Application No.2 of  

2009.   

The  Registry  is  directed  to  issue  necessary  

corrigendum.

.............................J.

(TARUN CHATTERJEE)              

.............................J. (AFTAB ALAM)                    

NEW DELHI, DECEMBER 17, 2009.