A
B
[2016] 8 S.C.R. 436
STATE BANK OF INDIA & ORS.
v.
NEELAM NAG & ANR.
(Civil Appeal No. 4715of2011)
NOVEMBER 09, 2016
[T.S. THAKUR, CJI AND A.M. KHANWILKAR, J.]
Judgment/Order - Modification/correction - To be treated as .
part of the judgment reported in [2016] 5 SCR 278- Word "Neelam
C Nag" in the cause title to be read as "Neelam Nag & Am: - Word
"respondent" in the judgment to be read as "respondent No. l ".
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 4715
of201 l.
From the Judgment and Order dated 28.06.2010 of the High Court
D of Judicature at Bilaspur, Chhattisgarh in WA 80 of2010.
E
F
G ~
K. V. Vishwanathan, Sr. Adv, Sanjay Kapur, Anmol Chandan,
Ms. Priyanka Das, Ms. Shubhra Kapur, Advs. for the Appellants.
Atul Jha, Sandeep Jha, Dharmendra Kumar Sinha, R. B. Sharma,
Akshat Shrivastava, Ms. Manjeet Kirpal, Advs. for the Respondents.
The following Order of the Court was delivered
ORDER
The following modification/correction shall be treated as part of
the judgment dated 16.09.2016 in the aforementioned appeal:-
(i)
(ii)
Nidhi Jain
The word "Neelam Nag" in the cause title shall be read as
" Neelam Nag & Anr."
The word "respondent" whereever referred in the judgment
shall be read as "respondent No. I".
Modification in earlier judgment
436
Lex