Hotel Birsa Pvt. Ltd vs The State Of Jharkhand
2025 Latest Caselaw 5518 Jhar

Jharkhand High Court

Hotel Birsa Pvt. Ltd vs The State Of Jharkhand on 4 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

                                           Neutral Citation No.
                                         ( 2025:JHHC:27964 )




   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 F.A. No. 146 of 2018
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Hotel Birsa Pvt. Ltd., a Company duly incorporated under the provisions of the Companies Act, 1956, through its Director, namely, Prem Rajesh Soy, Son of Late Sanika Soy, resident of village Hinoo, P.O. & P.S. Doranda, Town & District Ranchi (Jharkhand) ..... Plaintiff-Appellant Versus

1.The State of Jharkhand, through the Deputy Commissioner, Ranchi, having its office at New Collectorate Building, Kutchery Road, P.O., G.P.O., P.S. Kotwali, Town & District Ranchi.

2.Circle Officer, Town Anchal, Ranchi, having its office at New Collectorate Building, Kutchery Road, P.O. G.P.O., P.S. Kotwali, Town & District Ranchi.

..... Defendants-Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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   For the Appellant    : Mr. Krishanu Ray, Advocate
   For the State        : A.C. to SC (Mines)
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22/04.09.2025 Office has placed this case today on account of certain typographical error in the judgment dated 14.08.2025 passed by this Court.

2. It transpires that due to omission and also due to typographical, clerical and arithmetical mistakes committed by the P.A. concerned, in the 1st page of the judgment dated 14.08.2025, date of judgment has not been mentioned and in the last Page No. 40 of the judgment dated 14.08.2025, it has wrongly been typed as "14th August, 2024" instead of "14th August, 2025".

3. Errors are purely typographical, clerical and arithmetical committed by the P.A concerned.

Neutral Citation No. ( 2025:JHHC:27964 )

4. Under the circumstances and in the light of the provisions of Section 152 of the Code of Civil Procedure, the typographical, clerical and arithmetical error on the part of the P.A. concerned in the judgment dated 14.08.2025 is corrected to the extent that the word "JUDGMENT" will be read as "JUDGMENT-Pronounced on 14.08.2025" in the 1st page of the judgment dated 14.08.2025 and in the last page No. 40 of the said judgment, the date "14th August, 2024" will be read as "14th August, 2025".

5. This order passed today is, hereby, directed to be treated as in continuation and part and parcel of the judgment dated 14.08.2025 passed by this Court.

6. The concerned P.A. is directed to upload this order.

(Sanjay Prasad, J.)

Kamlesh/