SURESH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Civil Miscellaneous Petition has been filed for modification of order dated 01.07.2019 passed in W.P. (C) No. 4122 of 2016.

(2.) It has been submitted by Mr. Deepak Kumar, learned counsel for the petitioner that in the 3rd line of the aforesaid order, it has been typed as "1,18,000/-" in place of "Rs. 18,00,000/-" and said amount has been mentioned in the pleading made in the writ petition, therefore, the same may be modified.

(3.) Mr. R.K. Gupta, A.C to learned G.A. II has raised no objection to the prayer made by counsel for the petitioner.