Jharkhand High Court
Sogen Murmu vs State Of Jharkhand & Ors on 19 November, 2011
Author: Prakash Tatia
Bench: Chief Justice, Jaya Roy
IN THE HIGH COURT OF JHARKHAND, RANCHI
L.P.A No. 419 OF 2009
Sogen Murmu Vs. The State of Jharkhand & Ors.
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CORAM HON'BLE THE CHIEF JUSTICE
HON'BLE MRS.JUSTICE JAYA ROY
For the Appellant/Petitioner None
For the Respondent Mr.K.K.Ojha
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Dated 19th November, 2011
This matter has been listed before this Court as permission was sought for listing the matter and Bench has been constituted. In the Bench Slip, it has been mentioned that some typographical errors have crept in the order. However, nothing has been mentioned as to what are the typographical errors and learned counsel for the respondents submits that he could not find out any typographical error.
In view of the above, the counsel seeking any correction may move appropriate application by indicating the typographical errors to be corrected so that the matter may be examined. If any error is required to be corrected, that may be corrected.
Put up this matter after two weeks.
(Prakash Tatia.,C.J.) (Jaya Roy, J.) dey