Citation : 2021 Latest Caselaw 785 Jhar
Judgement Date : 18 February, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Appellate Jurisdiction)
SA. No. 85 of 2019
......
Satendra Narayan Shambhu and Ors. ...... Appellants Versus Viveka Nand Dwivedi & Anr. ......Respondents
CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ......
For the Appellants : Mr. Lalit Kr. Lal, Advocate
For the Respondents :
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06/Dated: 18/02/2021.
Learned counsel for the appellants has submitted that four weeks time may be granted to inspect the file and for taking legal steps to remove the defect no.8 with regard to discrepancy in the name of respondent no.3 in memo of appeal as well as in the impugned judgment and decree.
Put up this case after four weeks.
(Kailash Prasad Deo, J.) sandeep
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