Sunil Kumar Sah vs Bir Singh
2021 Latest Caselaw 250 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            First Appeal No.75 of 2020
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Sunil Kumar Sah --- --- Appellant Versus

1. Bir Singh

2. Savitri Devi --- --- Respondents

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

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For the Appellant : Mr. Manoj Tandon, Adv.

                For the Respondent      :
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04/18.01.2021            Learned counsel for the appellant Mr. Manoj Tandon prays for

and is allowed three weeks' time to remove the following surviving defects:-

(i) C.C. of judgment may be filed with AFS of Rs.10/- only.

(ii) C.C. of decree may be filed with AFS of Rs.15/- only.

(iii) Cause title may be corrected in memo, synopsis & index.

(iv) Lower court details may be mentioned in the presentation form.

(v) P.O., P.S. & District name may be mentioned in present address of respondents.

(vi) Word 'Writ' in para 'b' of prayer portion may be verified or deleted.

(vii) Nomenclature of the case in certificate may be corrected.

(viii) Page no.22 & 23 are similar. One of the two may be deleted.

(ix) District name may be mentioned on page no.1.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

Shamim/