NARPAT SINGH versus RAJASTHAN FINANCIAL CORPORATION.

Citation: [2007] 10 S.C.R. 288 · Decided: 24-09-2007 · Supreme Court of India · Bench: A.K. MATHUR, MARKANDEY KATJU · Disposal: Disposed off

Judgment (excerpt)

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NARP AT SINGH v. RAJASTHAN FINANCIAL 
289 
CORPORATION. 
I.A. No. 15-16 for clarification and direction of Court's Order dated A 
3.5.2007 are totally misconceived. Moreover, ordinarily nos. I.A. lies after 
a case is finally disposed of. Ordinarily, an I.A. is maintainable only in a 
pending case. Once a case is finally disposed of the Court becomes funcyus 
officio, and thereafter an I.A. lies ordinarily only for correcting clerical or , 
accidental mistakes. The same are accordingly, dismissed. . 
B 
Put up the Contempt Petitions (C) No. 151 -152 of2007 in Civil 
Appeal No. 2181-2182 of 2001 after six months. 
RP. 
I.As. dismissed and Contempt Petition adjourned. c