NARPAT SINGH Vs RAJASTHAN FINANCIAL CORPORATION
Bench: A.K. MATHUR,MARKANDEY KATJU
Case number: C.A. No.-002181-002182 / 2001
Diary number: 11737 / 2000
Advocates: Vs
SUSHIL KUMAR JAIN
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CASE NO.: Appeal (civil) 2181-2182 of 2001
PETITIONER: NARPAT SINGH
RESPONDENT: RAJASTHAN FINANCIAL CORPORATION
DATE OF JUDGMENT: 24/09/2007
BENCH: A.K. MATHUR & MARKANDEY KATJU
JUDGMENT: JUDGMENT
IN I.A. No.15-16 of 2007
ORDER
We have heard learned counsel for the parties.
I.A. No. 15-16 for clarification and direction of Court’s Order dated 3.5.2007 are totally misconceived. Moreover, ordinarily nos. I.A. lies after a case is finally disposed of. Ordinarily, an I.A. is maintainable only in a pending case. Once a case is finally disposed of the Court becomes functus officio, and thereafter an I.A. lies ordinarily only for correcting clerical or accidental mistakes. The same are accordingly, dismissed.
Put up the Contempt Petitions (C) No. 151 -152 of 2007 in Civil Appeal No. 2181-2182 of 2001 after six months.