Citation : 2023 Latest Caselaw 4077 Jhar
Judgement Date : 30 October, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 179 of 2022
Gyandeo Agarwal & Ors. ...... Appellants
Versus
Bimal Kumar Khaitan & Ors. ......Respondents
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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Appellants : Mr. Ayush Aditya, Advocate For the Respondent :
.....
Order No.05/ Dated:30.10.2023 I.A. No. 4133 of 2023
The instant interlocutory application has been filed in light of the stamp report dated 22.11.2022 in which office has pointed out that name of respondent no.4 differs in certified copy of decree under appeal with that on certified copy of Judgment under appeal and both may be sent down to court below for necessary correction.
Registry is directed to send certified copy of judgment and decree to lower court for necessary correction and the court below is directed to return the copy of judgment and decree after necessary correction.
Accordingly, I.A. No. 4133 of 2023 stands disposed of.
(Pradeep Kumar Srivastava, J.) R.K/
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