Parmeshwar Prasad & Others vs State Of Jharkhand Through The ...
2021 Latest Caselaw 2745 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Civil Appellate Jurisdiction)
                         S. A. No. 528 of 2017
                                  ......

Parmeshwar Prasad & Others ........... Appellants Versus State of Jharkhand through the Deputy Commissioner, Chatra & Others ........ Respondents

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

For the Appellants : Mr. Niraj Kishore, Advocate.

 For the Respondents      :
                                 .......
 04/05.08.2021

The second appeal has been preferred against the judgment dated 27.07.2017 and decree signed on 02.08.2017 passed by learned District Judge-III, Chatra in Civil Appeal No. 29 of 2012, whereby the judgment dated 30.06.2012 and decree signed on dated 11.07.2012 passed by learned Civil Judge (Senior Division)-II, Chatra in Title Suit No. 30/1996 has been affirmed.

Office note reveals that defect no. 3 vide S.R. dated 06.12.2017 has not been removed, which is as follows:- Defect No. 3 - Name of Ld. P.O. of trial court may be corrected at prayer portion of memo.

Learned counsel for the appellants has prayed for two weeks' time after the physical court starts to remove the defects.

Considering the same, two weeks' time after the physical court starts is granted to appellants to remove the defect as pointed out by the office, failing which, this appeal shall stand dismissed without further reference to the Bench, as the appeal is of the year 2017.

(Kailash Prasad Deo, J.) Sunil/-