Salil Mahanty vs Patika Mahato & Ors
2021 Latest Caselaw 1650 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                    (Civil Miscellaneous Appellate Jurisdiction)
                            M.A. No. 141 of 2020
                                 ......

       Salil Mahanty                                      ...... Appellant
                                  Versus
       Patika Mahato & Ors.                               ......Respondents

       CORAM:       HON'BLE MR. JUSTICE KAILASH PRASAD DEO
                    (Through : Video Conferencing)
                                ......
      For the Appellant               : Mr. Vikas Kumar, Advocate
      For the Respondents             :
                                -----
04/Dated: 06/04/2021.

Heard, learned counsel for the appellant.

It appears that defect nos.1 to 10 as pointed out vide Stamp Reporting dated 11.06.2020 have not been removed Defect no.1 to 10 are as follows:-

Defect no.1- Limitation petition may be filed. Defect no.2- Statutory amount may be filed as per Act. Defect no.3- Para-2 of affidavit may be corrected. Defect no.4- P.O. & P.S. of appellant may be corrected. Defect no.5- Complete address of respondent no.5 may be corrected. Defect no.6- Father's name of respondent no.3 may be corrected. Defect no.7- P.O. in address of respondent nos.1 to 4 may be corrected. Defect no.8- Party position of all parties may be corrected. Defect no.9- Nomenclature of case in c.c. of impugned order/ judgment may be corrected by the court below in view of L.No. 966/R&S dated 29.11.2017 and as such the same may be sent to the court concerned for needful after obtaining orders.

Defect no.10- Ld. counsel may be asked to verify and correct nomenclature at para 1, aggrieved and prays portion.

It appears that defect no.9 relates to correction by the court below in c.c. of impugned order/judgment, as such, office is directed to send the c.c. of impugned order/judgment to the court below so as to receive the same within a period of four weeks after making necessary correction.

Learned counsel for the appellant has prayed for four weeks time to remove the other defects.

Considering the same, 30 days' time after physical court starts is granted to the appellant to remove the other defects.

(Kailash Prasad Deo, J.) R.S.