Patna High Court - Orders
Ramawati Devi vs Sant Prasad on 22 September, 2023
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
SECOND APPEAL No.218 of 2006
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RAMAWATI DEVI
... ... Appellant/s
Versus
SANT PRASAD & Ors.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Rewti Kant Raman, Advocate
For the Respondent/s : Mr.Dudhnath Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
30 22-09-2023Re : I.A. No. 06 of 2023 This application has been filed for correction of typographical error in the order dated 06.08.2015 and the judgment dated 01.08.2019, wherein "I.A. No. 4950 of 2015"
has been typed in place of "I.A. No. 4953 of 2015", which was allowed by the aforesaid order dated 06.08.2015.
On perusal of the records, I find that there is a typographical error to the aforesaid effect. Accordingly, in the order dated 06.08.2015 "I.A. No. 4953 of 2015" shall be read in place of "I.A. No. 4950 of 2015".
Similarly, in the judgment dated 01.08.2019, "I.A. No. 4953 of 2015" shall be read in place of "I.A. No. 4950 of 2015".
The aforesaid order dated 06.08.2015 and judgment dated 01.08.2019 stands modified with the aforesaid correction Patna High Court SA No.218 of 2006(30) dt.22-09-2023 2/2 arising out of the typographical error. The judgment dated 01.08.2019 and the order dated 06.08.2015 shall be read along with this order.
I.A. No. 06 of 2023 stands disposed of.
(Chakradhari Sharan Singh, J) Rajesh/-
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