Chandrika Pandey & Others vs Gayatri Devi
2022 Latest Caselaw 3449 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   S.A. No.110 of 2010
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Chandrika Pandey & Others .... .... .... Appellants Versus Gayatri Devi .... .... .... Respondent

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. T. N. Jha, Advocate For the Respondents : Mr. Sanjay Kr. Tiwari, Advocate Mr. Sachin Kumar, Advocate

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Order No.16 Dated- 29/08/2022 Heard the parties.

The record is put up today as the wrong year in the number of this appeal has been mentioned in the cause title of the judgment dated 02.08.2022, passed in this appeal.

Perusal of the record reveals that instead of the number of the appeal being mentioned as Second Appeal No.110 of 2010 in the cause- title of the judgment and also in the header of the aforesaid judgment dated 02.08.2022, the number of the said appeal has been mentioned as Second Appeal No.110 of 2008.

In view of these facts, the judgment dated 02.08.2022 passed in this appeal is amended by way of correction of the number of the appeal mentioned in the cause-title and header of the said judgment by treating the same as 'Second Appeal No.110 of 2010' in place of 'Second Appeal No.110 of 2008' which has wrongly been mentioned in the said order and it is ordered that this order be treated as the part of the judgment dated 02.08.2022 passed in this appeal.

Animesh/ (Anil Kumar Choudhary, J.)