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Raju Mahato vs Bharat Mahato & Another
2021 Latest Caselaw 968 Jhar

Citation : 2021 Latest Caselaw 968 Jhar
Judgement Date : 25 February, 2021

Jharkhand High Court
Raju Mahato vs Bharat Mahato & Another on 25 February, 2021
      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Civil Appellate Jurisdiction)
                     S.A. No. 155 of 2019
                                    ........

Raju Mahato .... ..... Appellant Versus Bharat Mahato & Another .... ..... Respondents

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

For the Appellant : Mr. Amritansh Vats, Advocate.

For the Respondents               :
                                  ........
04/25.02.2021.

Learned counsel for the appellant has prayed for four weeks' time to remove the defect nos. 1 to 15 as pointed out by the office vide S.R. dated 17.06.2019.

Defect Nos. 1 to 15 are as follows:-

1. Certified copy of judgment of trial court may be filed with A/F of Rs. 10/-

2. Limitation petition may be filed.

3. Synopsis may be filed.

4. Certificate may be filed.

5. Substantial question of law for this memo of appeal may be filed.

6. Address portion of respondent no. 2 may be verified and corrected as per certified copy of decree under appeal.

7. Complete party status of both the parties may be given.

8. At para-1 complete details of trial court i.e. date of order, date of signing decree, name of learned P.O. & details of court may be mentioned.

9. At aggrieved portion and prayer portion details of date of signing decree of trial court is missing.

10. Word petition may be corrected at affidavit.

11. Annexure-1 may be made certified to be true.

12. Statement regarding date of signing decree and date of decree may be corrected at para-1.

13. At para-1, aggrieved and prayer portion, date of signing decree of appellate court may be corrected.

14. Nomenclature of the case of appellate court at para-1, aggrieved and prayer portion may be corrected.

15. At the top of Vakalatnama details of High Court may be given properly.

Considering the same, 30 days' after physical court starts granted to learned counsel for the appellant to remove the defects.

(Kailash Prasad Deo, J.) Sunil/-

 
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