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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.