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Judgment
The matter is taken up for hearing by way of praecipe filed by the Respondent No.5/Shakuntalam Landcraft Pvt. Ltd. in Regular Appeal No.27/2024 for speaking to the minutes.
The Learned Counsel for the Respondent No.5/Shakuntalam Landcraft Pvt. Ltd. would submit that in the order/judgment dated 28.08.2026 passed by this Appellate Tribunal, there are certain inadvertent clerical/typographical mistakes or errors arising from accidental slips or omissions.
He would further point out following mistakes/errors requiring correction.
Sr. No. | Para No. | Details Mentioned | Correction required |
|---|---|---|---|
| 1 | 8 | The impugned order date is mentioned as 24.01.2026. | It should be 24.04.2023 |
| 2 | 9 | The date of auction is mentioned as 28.08.202 | It should be 28.08.2023 |
| 3 | 25 | It is stated as a bid was made by “the Appellant” | It should be Shakuntalam Landcraft Pvt. Ltd./R-5. |
| 4 | 30 | The sale certificate date is mentioned as 01.05.23024 | The sale certificate date should be 01.05.2024 |
| 5 | 32 | In the second paragraph, the date of the impugned order is mentioned as 24.04.2026 | It should be 24.04.2024 |
| 6 | 52 | The date of the impugned order is mentioned as 24.04.2026 | It should be 24.04.2024 |
2
The Learned Counsel for the Appellant and the other Respondents present would submit that the mistakes/errors pointed out are clerical/typographical in nature, therefore, the same may be corrected.
It would not be out of place to note here that Section 152 of the Code of Civil Procedure, 1908 says that the Clerical or arithmetical mistakes in judgments, decrees or orders or errors arising therein from any accidental slip or omission may at any time be corrected by the Court either of its own motion or on the application of any of the parties.
In the considered view of this Appellate Tribunal, the errors pointed out by the Learned Counsel for the Respondent No.5/Shakuntalam Landcraft Pvt. Ltd. are clerical/typographical in nature and accordingly, the same are hereby corrected by this order.
The Private Secretary is directed to carry out the aforesaid corrections and upload the corrected order/judgment on the website.