1. This case has been notified at the instance of the office.
2. It has been pointed out that in the order dated 06.03.2020, case has been wrongly mentioned as Civil Review No. 2 of 2019 instead of Civil Review No. 2 of 2020. It further appears that vide order dated 29.11.2019 the case was permitted to be converted into civil review petition but subsequently by the office it has been mentioned as Civil Review No. 2/2020 and the cause title of the petition reflects the number as Civil Review of the year 2019.
3. Upon perusal of the order dated 06.03.2020, it appears that the error has been rightly pointed out. Accordingly, the order dated 06.03.2020 is hereby modified and the case number is hereby directed to be read as Civil Review No. 2 of 2020 instead of Civil Review No. 2 of 2019. The office is also directed to correct the case number in the main petition as Civil Review No. 2 of 2020 instead of Civil Review No. 2 of 2019.
4. Time for removing the defect is extended till 04.05.2020.
5. Post this case on 8.5.2020.