IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5952 OF 2002

Uttarakhand Power Corporation  Ltd. and another ...Appellant(s)

Versus

ASP Sealing Products Ltd. ...Respondent(s)

O  R  D  E  R

This matter has been placed before us for correcting typographical  

error in recording of the date of the judgment.  Although the judgment  

was pronounced on September 08, 2009, by mistake the date thereof has  

been mentioned on the last page as September 08, 2008.  This is nothing  

but a typographical error.  Therefore, we direct that the date of judgment  

be corrected as September 08, 2009 instead of September 08, 2008.  The  

office is directed to issue necessary corrigendum.

   …….…....................J   (G.S. SINGHVI)

   ……..…....................J   (Dr. B.S. Chauhan)

New Delhi, October 06, 2009