Smt. Sheelakali Banjare vs Shankar Prasad Banjare
2022 Latest Caselaw 6736 Chatt

                                                                                             NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                           MCC No. 497 of 2022
     • Smt. Sheelakali Banjare W/o Shri Shankar Prasad Banjare Aged About
       31 Years R/o Village Kardihi, Police Station Baloda, District Janjgir
       Champa, Chhattisgarh.                              ---- Applicant.

                                              Versus

     • Shankar Prasad Banjare S/o Mohan Lal Banjare Aged About 41 Years
       R/o Village Kardihi, Police Station Baloda, District - Janjgir -Champa
       (Chhattisgarh)                                      --- Respondent.

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OFFICE REFERENCE

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Hon'ble Shri Justice Goutam Bhaduri & Hon'ble Shri Justice Deepak Kumar Tiwari Order on Board by Justice Goutam Bhaduri J.

10.11.2022 This office reference is filed for correction in the judgment dated

25.07.2022 passed in FAM No.162/2016 (Smt. Sheelakali Banjare Vs.

Shankar Prasad Banjare) wherein in paragraph 16 the maintenance granted

to the wife (appellant herein) was directed to be enhanced to Rs.10,000/-

which would be deducted from the income source of the husband

(respondent herein). However, in the said paragraph inadvertently the word

'appellant' has been typed instead of 'respondent'.

Therefore, it is directed that in paragraph 16, the word 'appellant' be

substituted with the word 'respondent'. A copy of this order be placed on

record of FAM No.162/2016.

MCC stands disposed of accordingly.

                    Sd/-                                                         Sd/-

           (Goutam Bhaduri)                                         (Deepak Kumar Tiwari)
               Judge                                                        Judge

Ajay