Bibi Sarjahatan vs Bibi Mamena Sheikh
2022 Latest Caselaw 1234 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     M. A. No. 163 of 2006

      Bibi Sarjahatan                          ....    .... Appellant
                            Versus
      Bibi Mamena Sheikh                       ....   ....   Respondent
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellant : Mr. Srijit Choudhary, Advocate For the Respondent : M/s Abhijeet Kr. Singh & Diva Kant Roy, Advocates

Oral Order 20 / Dated : 28.03.2022

The typographical error, which has occurred in the first page of the

judgment dated 11.03.2022 wherein the date of "C.A.V." has inadvertently

been indicated as 28.03.2022 in place of 28.02.2022, is modified to the

extent that hereinafter it be always read as "C.A.V. ON 28.02.2022".

This order shall always form a part of the Judgment dated 11.03.2022

and the office is directed to henceforth always issue a copy of this order

along with the judgment.

(Gautam Kumar Choudhary, J.) AKT