Mrs. Juhi Kumari vs Mr. Rabindra Kumar
2021 Latest Caselaw 905 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               F.A. No. 318 of 2019
                                      .....

Mrs. Juhi Kumari --- --- Appellant Versus Mr. Rabindra Kumar -- --- Respondent

---

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

---

For the Appellant : Mr. Md. Imran Hassan, Adv.

---

03/23.02.2021 Learned counsel for the appellant Mr. Md. Imran Hassan prays for and is allowed two weeks' time to remove the surviving defects as indicated hereunder :-

I. (i) Limitation petition may be filed.

(iv) A.F.S. of Rs.10/- and Rs.15/- may be affixed on C.C. of judgment & decree.

(v) All annexures may be certified to be true.

(viii) Index may be filed.

(ix) Page no.79 and 80 may be attached in seriatum.

(x) T/c of page 18, 19, 21, 22, 25, 31, 33, 49 to 61, 63 to 74 may be filed.

II. Defect No.(vi) vide S.R. dated 9.12.2019 partially removed which is as under :

(vi) Ld. counsel may sign with enrollment no. & date at page no.15 and mention date at page no.1.

III. All defects in second set of memo stand still.

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/