Patna High Court - Orders
Smt. Pratibha Singh, vs Sri Amit Kumar Singh, on 25 September, 2019
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3841 of 2019
In
Civil Writ Jurisdiction Case No.9294 of 2015
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Smt. Pratibha Singh, wife of Sri- Arvind Kumar Singh, Resident of
Panchsheel Nagar Kumhrar, P.s.- Agamkuan, District- Patna.
... ... Petitioner/s
Versus
1. Sri Amit Kumar Singh, son of late Baleshwar singh, resident of village-
Chhap Mathia, P.S- Mirganj, District- Gopalganj at present of Panchsheel
Nagar, P.S.- Agamkuan, District- Patna.
2. Smt. Khusboo @ Shila, wife of Amit Kumar singh, resident of village-
Chhap Mathia, P.S- Mirganj, District- Gopalganj at present of Panchsheel
Nagar, P.S.- Agamkuan, District- Patna.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Arbind Kumar
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 25-09-2019The present modification petition has been filed to make correction in the judgment dated 06.12.2018 passed in CWJC No. 9294 of 2015, wherein in paragraph no. 1, on account of typographical error, the name of the concerned court has been mentioned as Sub-Judge-I, Patna instead of Sub-Judge-I, Patna City.
Having regard to the facts and circumstances of the case, it is directed that the concerned court of Sub-Judge-I be read as that of Patna City.
The present petition stands disposed off with the aforesaid modification in the judgment dated 06.12.2018 passed in CWJC No. 9294 of 2015.
(Mohit Kumar Shah, J) S.Sb/-
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