James Madhu Khalko & Anr vs B. Tudu & Others
2021 Latest Caselaw 1731 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Civil Appellate Jurisdiction)
                     S. A. No. 129 of 2018
                              ......

James Madhu Khalko & Anr. ........... Appellants Versus B. Tudu & Others ........ Respondents

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

 For the Appellants            : Mr. Amit Sinha, Advocate
 For the Respondents           :
                                .......
 04/08.04.2021

Learned counsel for the appellants, Mr. Amit Sinha has prayed for four weeks' time to remove the defect nos.1, 2, 3, 5 & 9 as pointed out vide Stamp reporting dated 19.04.2018.

Defect Nos. 1, 2, 3, 5 & 9 as pointed out vide Stamp reporting dated 19.04.2018 are as follow:-

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

2. Required CFS for the memo of appeal may be filed.

3. Cage column given by Ld. Appellate court at c.c. of judt. and decree under appeal may be verified. However, at cage column date of application for c.c. of judt. & decree appears as 8.12.2017 and date of judt. / decree is 14.12.2017. Hence, judt. And dcree may be sent to the ld. Court below for verification and correction if found necessary, after obtaining orders from this Hon'ble Court.

5. Name of ld. P.O. of both the ld. Courts below may be given at aggrieved and prayer portion of this memo.

9. Name of one of the Ld. counsel, who has accepted vak. may be verified and given at the body of vak.

So far defect no.3 is concerned, office is directed to send c.c. of judt. and decree under appeal to the concerned court below for necessary correction, so as to receive the same after necessary correction within a period of four weeks'.

So far the other defects are concerned, four weeks' time after the physical court starts is granted to the appellants to remove the defects.

(Kailash Prasad Deo, J.) Sandeep-Jay/-