Citation : 2023 Latest Caselaw 648 Jhar
Judgement Date : 7 February, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (D.B.) No. 154 of 1994 (R)
Choutha Munda & Ors. .... .... Appellants
Versus
The State of Bihar .... .... Respondent
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CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Appellants : Mr. Hemant Kumar Shikarwar, Advocate. For the Respondent : Mr. Bhola Nath Ojha, A.P.P.
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Order No.10/dated 07.02.2023
It has been pointed out that there is some typographical error in the order dated 11.01.2023 wherein in place of order No.09 it has been typed as order No.15.
Perused the order-sheet. Considering the inadvertence typographical error regarding the reference of the order number while referring the order dated 11.01.2023 the same requires modification.
Accordingly, the order 11.01.2023 is modified to the extent that in place of order No.15, it should be order No.9.
The order 11.01.2023 is modified to the extent as indicated above.
Heard the learned Counsel for the parties. Hearing is concluded.
Judgment is reserved.
(Sujit Narayan Prasad,J.)
(Subhash Chand, J.) P.K.S.
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