Priyanka Rani Tirkey vs Arup Bose
2022 Latest Caselaw 528 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                        Proceeding Through Video Conferencing

                                    CRR No. 44 of 2019
                          Priyanka Rani Tirkey Versus Arup Bose

                                       CRR/45/2019,




28/01/2022           Mr. Nishikant Sinha, Counsel for the applicant.

                     None for the respondent.

This case is listed before this Court for correction in the order dated 27/01/2022 as due to inadvertent typographical mistake, in the penultimate paragraph of the said order, "impugned judgment of the Trial Court" in place of "impugned judgment of the Appellate Court" has been mentioned.

Upon due consideration, it is directed that the order dated 27/01/2022 stands modified to the extent that in the penultimate paragraph of the said order, "impugned judgment of the Trial Court" be read as "impugned judgment of the Appellate Court".

List these cases for final hearing on 12/05/2022.

-Sd/-

(Gautam Chourdiya) Judge

Chandrakant