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Judgment
9 paragraphs · 143 wordsVinit Kumar Mathur, J
Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona
virus (COVID-19).
The case comes up on an application for correction in the order dated 08/11/2021 passed by this Court.
Learned counsel for the applicant submits that in the concluding para of the order dated 08/11/2021, the number of Criminal Regular Case
No.158/2020 has been mentioned, however, the number of the recovery case No.93/2020 should also be mentioned.
In view of the above, the application is allowed. Accordingly, the concluding para of the order dated 08/11/2021 is modified which reads as under :-
 “In the meanwhile and till the next date, the further proceedings in Criminal Regular Case No.158/2020 and Recovery Case No.93/2020 pending
before the Family Court No.3, Bikaner shall remain stayedâ€.