CHINTA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) LEARNED counsel for the peittioner submits that in the order, dated 02-04-2008, the year of the G.R. No. has wrongly been recorded as 2002 instead of the year 2006 and, therefore, necessary correction be made in the order dated 02-04-2008.

(2.) IN view of the submission, year of the G. R. mentioned as 2002 in the order, dated 02-04-2008 be read as the year 2006. Accordingly, order dated 02-04-2008 is modified to the aforesaid extent. Let this order be communicated through ?FAX? at the cost of the petitioner.