Anu Kumari vs Ashok Kumar
2021 Latest Caselaw 2802 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       F.A. No. 16 of 2021
        Anu Kumari                           --- --- Appellant
                                    Versus
        Ashok Kumar                          --- --- Respondent
                       .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

Through Video Conferencing For the Appellant : Mr. Rama Kant Tiwari, Advocate For the Respondent :

03/09.08.2021 Learned counsel for the appellant prays for and is allowed two weeks' time to remove the following surviving defects:

1. 2nd set of memo may be filed.

2. District name is missing below the cause title.

3. Parent name of both parties may be corrected.

4. Prayer for stay may be deleted at prayer portion.

5. Date of judgment may be corrected at para-12.

6. Certificate may be filed.

7. Age of appellant is missing in the body of vakalatnama.

8. Name of one of Ld. Counsels is missing in the body of vakalatnama.

Office to place the file for inspection and removal of defects on requisition being made within this time.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty