Deepak Kumar Singh vs Smt. Priyanka Rani
2021 Latest Caselaw 107 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           (Civil Appellate Jurisdiction)
                             SA. No. 564 of 2018
                                  ......

Deepak Kumar Singh ...... Appellant Versus Smt. Priyanka Rani ......Respondent

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

        For the Appellant                  : Ms. Shruti Shrestha, Advocate
        For the Respondent                 :
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04/Dated: 07/01/2021.

It appears that defect nos.1, 2, 4, 8, and 9 as pointed out vide Stamp Reporting dated 05.01.2019 have not been removed.

Defect Nos. 1, 2, 4, 8, and 9 are as follows:- Defect no.1- C.C. of decree of ld. appellate court may may be filed with A/F of Rs.15/- .

Defect no.2- C.C. of Judgment of ld. Trial Court may be filed with A/F of Rs.10/-.

Defect no.4- At aggrieved and prayer portion, designation of ld. P.O. of appellate court and date of signing decree of learned appellate court may be given.

Defect no.8- This memo of appeal is based on facts also. Hence, affidavit may be filed.

Defect no.9- Not moved earlier statement is missing. It may be filed through S.A.

Learned counsel for the appellant has prayed for four weeks time to remove the defects.

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

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