DRAUPAT BAI SAPAHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The petitioner preferred the instant MCC for modification of the order dtd. 24/4/2025 passed in WPS No.2774 of 2025 on the ground that due to typographical mistake, in place of the respondent No. 3 and 4, the mentioned address in the cause title has been wrongly mentioned as:-

(3.) On due consideration, cause title mentioned in page 1 of the order dtd. 24/4/2025 passed in WPS No.2774 of 2025 is modified as under :