Smt. Manwati Devi & Ors vs Dhurandhar Sah & Ors
2021 Latest Caselaw 336 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          (Civil Appellate Jurisdiction)
                            SA. No. 73 of 2019
                                 ......

Smt. Manwati Devi & Ors. ...... Appellants Versus Dhurandhar Sah & Ors. ......Respondents

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

      For the Appellants         : Mr. A.K. Jha, Advocate
      For the Respondents        :
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04/Dated: 21/01/2021.

It appears that defect nos. 6 to 9 as pointed out vide Stamp Reporting dated 29.03.2019 have not been removed apart from the deficit court fee of Rs.1134/-.

Defect nos. 6 to 9 are as follows:-

Defect no.6- Synopsis may be filed. Defect no.7- C.C. of decree u/a is handwritten. True typed copy may be filed.

Defect no.8- A.f of Rs.10/- is short each on c.c. of judgment of trial court and appellate court.

Defect no.9-A.f of Rs.15/- is short on c.c. of decree u/a. Learned counsel for the appellants has prayed for four weeks time to remove the defects and for filing of deficit court fee.

Considering the same, 30 days' time after physical court starts is granted to the appellants to deposit the deficit court fee as well as to remove the defects.

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