Patna High Court - Orders
Mahesh Sharma & Ors vs Ram Karan Singh & Ors on 20 March, 2018
Author: Jitendra Mohan Sharma
Bench: Jitendra Mohan Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.76 of 2003
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Mahesh Sharma & Ors
.... .... Appellant/s
Versus
Siyamati Devi & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Hans Raj
Mr. Indra Mohan Kumar
For the Respondent/s :
Mr. Ranjan Kumar Dubey
Mr. Ravi Shankar Dwivedi
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CORAM: HONOURABLE MR. JUSTICE JITENDRA MOHAN
SHARMA
ORAL ORDER
22 20-03-2018The learned counsel for the respondents submits that due to typing mistake in page no.3 of judgment dated 08.03.2018 in paragraph-3 in 8th line Amresh Kumar has been typed in place of Amrendra Kumar. The mistake being simply a typing mistake, the same stands corrected. Let in page no.3 in paragraph-3 in 8th line Amrendra Kumar be read in place of Amresh Kumar.
It is further submitted that in the said judgment at page-12 in 21st line Deeprani has been typed in place of Dhupan Singh. The mistake only being a clerical mistake, the same stands corrected. Let in place of Deeprani, Dhupan Singh be read and accordingly typing and clerical mistakes occurred in the judgment stands hereby corrected.
(Jitendra Mohan Sharma, J) Abhay/-
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