K K SHARMA Vs. HIGH COURT OF DELHI
LAWS(SC)-2015-1-91
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on January 22,2015

K K SHARMA Appellant
VERSUS
HIGH COURT OF DELHI Respondents

JUDGEMENT

- (1.) In the judgment dated 15th December, 2014 passed in Civil Appeal No. 5838 of 2012 and other connected matters, the date '23.10.1989' mentioned in paragraph 13 (at Page No. 17) of the said judgment shall be read as '23.10.2009' and the date '16.01.2002' mentioned in paragraph 13 (at Page No. 17) and date '16.1.2012' mentioned in Paragraph 20 (at Page 21) and the date '01.06.2012' mentioned in the last page (Page No. 22) of the said judgment shall be read as '01.06.2012'.;


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