Citation : 2022 Latest Caselaw 5212 Jhar
Judgement Date : 22 December, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 292 of 2002
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Smt. Baso Devi & Ors. .... .... .... Appellants Versus Arati Devi & Ors. .... .... .... Respondents
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellants : Mr. Deepak Kumar Bharati, Advocate
For the Respondents : None
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Order No.09 Dated- 22.12.2022
Heard the parties.
Perusal of the record reveals that in the judgment dated 13.10.2022, passed in this second appeal, due to printing error, the name of the respondent no.1- Arati Devi has not been mentioned in the cause title of the said judgment.
Considering the aforesaid facts, the judgment dated 13.10.2022 is modified to the extent that the name of the respondent no.1- Arati Devi be incorporated in the cause title of the said judgment.
The judgment dated 13.10.2022 passed in this second appeal is modified to the aforesaid extent only and this order be treated as part of the judgment dated 13.10.2022, passed in this appeal.
Sonu-Gunjan/- (Anil Kumar Choudhary, J.)
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