Rajesh Ram vs Nirmala Devi
2021 Latest Caselaw 767 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               F.A. No. 10 of 2020
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       Rajesh Ram                                           --- --- Appellant
                                      Versus
       Nirmala Devi                                          -- --- Respondent
                                          ---

CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh The Hon'ble Mrs. Justice Anubha Rawat Choudhary Through Video Conferencing

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For the Appellant : Mr. Lukesh Kumar, Adv.

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07/17.02.2021 Learned counsel for the appellant is allowed two weeks' time to remove further defects pointed out by the stamp reporter as under :

(i) Photo copy of C.C. of decree may be filed for second set.

(ii) Typed copy of C.C. of decree may be filed for both sets.

(iii) Typed copy of 3rd, 5th and 7th page of C.C. of judgment may be filed for the second set.

(iv) Page no.15 & 21 filed in second set may be filed for first set and typed copy for both pages may be filed for both sets.

(v) Paging after page no.14 may be made similar in both the sets.

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

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/