Pradeep Das @ Pradeep Kumar Das vs Indu Devi (Sharma) @ Bindu Devi ...
2021 Latest Caselaw 2963 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             First Appeal No. 01 of 2021
           Pradeep Das @ Pradeep Kumar Das                                   Appellant
                                         Versus
           Indu Devi (Sharma) @ Bindu Devi (Sharma)              ...            Respondent

           CORAM:         Hon'ble Mr. Justice Aparesh Kumar Singh
                          Hon'ble Mrs. Justice Anubha Rawat Choudhary

                         Through Video Conferencing

           For the Appellant         : Mr. Jitendra Tripathi, Advocate
                                            ---

03/17.08.2021 Learned counsel for the appellant, Mr. Jitendra Tripathi prays for and is allowed 2 weeks' time to remove the following surviving defects.

(1) C.C of decree of family court is handwritten. True typed copy may be filed.

(2) Complete lower court details may be given at the presentation form.

(3) Annexure no.-1 is missing at page no. 14. (4) Word 'application' may be amended at para no.-2 of the affidavit.

(5) A.F of Rs. 10/- only is short on C.C of judgment of family court.

(6) A.F of Rs. 15/- only is short on C.C of decree of family court.

(7) Blank space of valuation may be filled up at page no.-2. (8) Name of Ld. P.O may be corrected at the prayer portion.

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) Jk/