In Re: Vijay Kurle & Ors.

[Miscellaneous Application No. 486 of 2022]

[Suo Motu Contempt Petition (Crl.) No. 2 of 2019]

In terms of the office report, the suggested corrigendum, as stated infra, be carried out in the judgment delivered on 27-04-2020:-

Page No.	Para No.	Line No.	For	May be read as
8	Para 7 cont.	5th line from bottom of the page	92) of Article 142	(2) of Article 142.

M.A. No. 486 of 2022 stands allowed.

.......................J. (Dinesh Maheshwari)

.......................J. (Aniruddha Bose)

New Delhi;

March 21, 2022.

Item No. 24

In Re: Vijay Kurle & Ors.

[OFFICE REPORT IN DISPOSED OF MATTER.SIDDHARTH LUTHRA, SR. ADV. (A.C)-9810010966, VIJAY KURLE-9370612311, RASHID KHAN PATHAN- 9881982231, NILESH C. OJHA-9892915093]

[Miscellaneous Application No. 486/2022 in SMC(Crl) No. 2/2019 arising out of impugned final judgment and order dated 04-05-2020 in SMC(Crl) No. No. 2/2019 passed by the Supreme Court of India]

Date: 21-03-2022

This petition was called on for hearing today.

CORAM:

HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE

For Petitioner(s)

Mr. Sidharth Luthra, Sr. Adv. (A.C.)
Mr. Nitin Saluja, AOR

For Respondent(s)

Mr. Nilesh C. Ojha, Adv.
Mr. Prem Sunder Jha, AOR
Mr. Ishwarlal S. Agarwal, Adv.
Ms. Dipali N. Ojha, Adv.
Mr. Pratik Jain Saklecha, Adv.
Mr. Abhishek Mishra, Adv.
Ms. Siddhi A. Dhamnaskar, Adv.
Ms. Snehal S. Surve, Adv.
Ms. Poonam P. Rajbhar, Adv.
Ms. Deepika G. Jaiswal, Adv.
Mr. Mangesh B. Dongre, Adv.
Mr. Sohan R. Agate, Adv.
Mr. Pritam Bishwas, Adv.
Mr. Anant Misra, Adv.

UPON hearing the counsel the Court made the following

ORDER

M.A. No. 486 of 2022 stands allowed in terms of signed reportable order.

(NEETA SAPRA) COURT MASTER (SH)	(RANJANA SHAILEY) COURT MASTER (NSH)
(Signed reportable order is placed on the file)

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