Kali Mahto @ Kali Charan Mahto vs Chandra Kishore Prasad Mahto
2023 Latest Caselaw 2062 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           C. M. P. No.1052 of 2022
       1.Kali Mahto @ Kali Charan Mahto
       2.Bijay Mahto                                    .... .. ... Appellants(s)/ petitioners
                                       Versus
       Chandra Kishore Prasad Mahto                     .. ... ...Opp. Party(s)
                                         ...........

CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........

       For the Petitioner(s)           : Mr. Nagmani Tiwari, Advocate
       For the Opp. Party              :
                                                   ......

03/ 12.05.2023. The instant C. M.P. has been filed for certain modification vide order/judgment dated 04.01.2022 passed in Second Appeal No.186 of 2006.

It is submitted that vide order/judgment dated 04.01.2022 passed in Second Appeal No.186 of 2006 whereby in Paragraph No.1 at 4 th line instead of Case No.2691 of 2000, it has been typed as Case No.2681 of 2000 and further in second page at Para-4 (in 4th line), it has been typed as Sale Deed No.2681 dated 8.4.80 instead of Sale Deed no.2691 dated 8.4.80.

Accordingly, vide order/judgment dated 04.01.2022 passed in Second Appeal No.186 of 2006 whereby in Paragraph No.1 at 4 th line instead of Case No.2681 of 2000, it be read as Case No.2691 of 2000 and further in second page at Para-4 (in 4 th line), instead of Sale Deed no.2681 dated 8.4.80 it be read as Sale Deed No.2691 dated 8.4.80.

The order/judgment dated 04.01.2022 passed in Second Appeal No.186 of 2006 is modified to the aforesaid extent. s Let this order be form part of the order/judgment dated 04.01.2022 passed in Second Appeal No.186 of 2006.

(Gautam Kumar Choudhary, J.) Sandeep/

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