IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

   CRL.MP.NO. 6442 OF 2008 IN

CRIMINAL APPEAL NO. 330    OF 2008      

KISHOR KIRTILAL MEHTA & ORS.                             Appellant (s)

                       VERSUS

VIJAY KIRTILAL MEHTA & ORS.                              Respondent(s)   

O R D E R   

This application has been filed on behalf of the respondent No.1 for correction of

certain typographical errors   in the judgment delivered in the appeal on 18/02/2008.

The details  of  the errors have been set out in the application.   Learned counsel

appearing for the appellants submits that he has gone through the application and

he has no objection to  such errors being corrected.

In  that  view  of  the  matter,  the  application  is  allowed.    Let  the

corrections be carried out in the manner indicated in the application.

Over  and  above  the  said  errors,  it  seems  there  are  some  other

mistakes which have also come to notice after this application was filed, namely,

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i) Paragraph 15 has been mentioned  twice  at  pages  10&12  of  the  judgment.  Let  the paragraph at page 12 be renumbered as 15A.   ii) At page 33 of the judgement at paragraph 39 the

name of the learned senior counsel for the State has  been  wrongly  shown  as  Mr.  P.B.  Sawant when it should be Mr. C.J. Sawant. Let the said two errors be also corrected.  Let a certified  copy  of  the  corrected  copy  of  the judgement be given to the parties.

The  corrections  made  in  terms  of  this  application  should  not  stand  in  the  way  of  the

application of the appellants  being heard by the Bombay High Court with regard to the

examination of the documents in question,  which we are told  is fixed for hearing on 16th

April, 2008.   

 ....................J. (ALTAMAS KABIR)

....................J.      (MUKUNDAKAM SHARMA)

NEW DELHI; April 11, 2008.