Firoza Khanam vs Shoaib Ahmad Khan
2021 Latest Caselaw 717 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        First Appeal No. 271 of 2019
       Firoza Khanam                                              --- --- Appellant
                                  Versus
       Shoaib Ahmad Khan                                          --- --- Respondent
                                    .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Appellant : Mr. Anup Kumar Agarwal, Advocate For the Respondent :

03/15.02.2021 Learned counsel for the appellant prays for and is allowed two weeks' time to remove the following surviving defects:

1. Detail address with P.O. + P.S. of sole appellant may be corrected in memo and vakalatnama.

2. Parentage name of sole respondent may be corrected.

3. Complete lower court detail may be given at presentation form.

4. Pagination may be corrected at index.

5. Provision of law may be corrected at page no.1.

6. Seriatim may be corrected after para no. (ix) at page no. 7

7. Date of order may be corrected prayer portion.

8. Date below sign of learned counsel is missing at prayer portion.

9. A.F. of Rs.10/- is short on C.C. of judgment and A.F. of Rs.

15/- is short on C.C. of decree of Family Court.

10. Party position of both parties may be corrected at Vakalatnama.

11. Second set of memo may be filed.

12. District name is missing at no. 1.

13. Cause title may be corrected at page no.1 at index, synopsis and memo.

14. Word 'petitioner' may be amended at vakalatnama.

15. Case nature may be corrected at top at vakalatnama.

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

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary)

A.Mohanty