HARE MOHAN PRADHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This civil miscellaneous petition has been filed with a prayer for modifying the judgment dated 06.12.2018 passed by this Court in S.A. No.20 of 2011 wherein in the cause title, the name of the respondent no.1- who is the petitioner herein, has wrongly been mentioned as Haradhan Pradhan instead of Hare Mohan Pradhan.

(2.) It is submitted by learned Senior Advocate appearing for the petitioner-respondent no.1 that the actual name of the respondent no.1 of the second appeal is Hare Mohan Pradhan but in the decree prepared by the appellate court, the same has wrongly been mentioned as Haradhan Pradhan and accordingly, in the second appeal filed by the State, the name of the respondent no.1 has wrongly been mentioned as Haradhan Pradhan, in the cause title and consequently the same has been incorporated in the judgment of the Second Appeal. Hence, it is submitted that the said judgment dated 06.12.2018 passed by this Court in S.A. No.20 of 2011 be modified accordingly.

(3.) Mr. Manoj Kumar No.3, learned counsel for the opposite parties submits that since it is a typographical error, the State has no objection for modification of the judgment dated 06.12.2018 passed by this Court in S.A. No.20 of 2011 to the limited extent that the name of the respondent no.1 be read as Hare Mohan Pradhan instead of Haradhan Pradhan.