Urmila Devi & Others vs Krishnanand Jha & Anr
2021 Latest Caselaw 1730 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Civil Appellate Jurisdiction)
                       S. A. No. 562 of 2018
                               ......

Urmila Devi & Others ........... Appellants Versus Krishnanand Jha & Anr. ........ Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) .......

 For the Appellants            : Mr. Onker Nath Tiwary, Advocate
 For the Respondents           :
                                .......
 04/08.04.2021

Learned counsel for the appellants, Mr. Onker Nath Tiwary has prayed for four weeks' time to remove the defect nos.1,5,7,8,9,10 & 13 as pointed out vide Stamp reporting dated 09.01.2019.

Defect Nos.1,5,7,8,9,10 & 13 are as follows:-

1. C.C. of trial court judgment with A/F of Rs.10/- may be filed.

5. Name of appellant no. 2 to 4 and parentage name of appellant no.-1 to 4 may be given as per c.c. of Decree u/a at memo & vak.

7. Name and parentage name of appellant no.3 may be corrected at affidavit.

8. A/F of Rs.10/- may be filed for c.c. of judgment of appellate court and A/F of Rs.15/- may be filed for c.c. of Decree u/a.

9. c.c. of Decree u/a is handwritten true type copy may be filed.

10. Synopsis may be filed.

13. Limitation petition may be filed. Considering the same, four weeks' time is granted to the appellants to remove the defects, failing which this appeal shall stand dismissed without further reference to the Bench as the appeal is of the year, 2018.

(Kailash Prasad Deo, J.) Jay/-