Promod Narayan Sahu vs Vipin Bihari Sahu
2022 Latest Caselaw 7001 MP

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                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                   SA No. 807 of 2022
                                                    (PROMOD NARAYAN SAHU Vs VIPIN BIHARI SAHU AND OTHERS)

                                   Dated : 09-05-2022
                                          Mr. R.B. Patel, learned counsel for the appellant.

                                          Mr. Devendra Shukla, learned Panel Lawyer for the respondent/State.

Heard on I.A. No.4791/2022, an application under Order 6 Rule 17 of the Code of Civil Procedure for correction of cause title.

Having heard learned counsel for the appellant and after perusing the impugned judgment, I.A. No.4791/2022 is allowed and the appellant is

permitted to substitute the word "Niwari" by word "Lidhora" in the description in the cause title.

Let the record of the Courts below be requisitioned. List the case in the week commencing 11.07.2022.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.05.10 18:23:56 IST