Arjun Lal Modi vs Arun Kumar Gupta
2021 Latest Caselaw 786 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Civil Appellate Jurisdiction)
                          SA. No. 144 of 2019
                               ......

Arjun Lal Modi ...... Appellant Versus Arun Kumar Gupta ......Respondent

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ......

      For the Appellant                : Mr. Vibhor Mayank, Advocate
      For the Respondent               :
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04/Dated: 18/02/2021.

Heard, learned counsel for the appellant. It appears that defect nos.1, 2 & 6 as pointed out vide Stamp Reporting dated 17.06.2019 have not been removed.

Defect nos.1, 2 & 6 are as follows:- Defect no.1- Certified copy of judgment of trial court may be filed with A.F. of Rs.10/-.

Defect no.2- Copy of decree in original suit is handwritten. True typed copy may be filed.

Defect no.6- Blank space may be filled up at back of vak. Learned counsel for the appellant has prayed for four weeks time to remove the above defects.

Considering the same, 30 days' time after physical court starts is granted to the appellant to remove the defects.

(Kailash Prasad Deo, J.) R.S.