Pintu Das vs Baijanti Devi & Another
2021 Latest Caselaw 393 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                F.A. No. 252 of 2019
        Pintu Das                                              --- --- Appellant
                                 Versus
        Baijanti Devi & another                                 --- --- Respondents
                                       .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Appellant : Mr. Rajesh Kr. Mahtha, Advocate For the Respondents :

03/27.01.2021 Three weeks' time is allowed to learned counsel for the appellant to remove following surviving defects:

5. A/F of Rs.10/- for C.C. of judgment and A/F of Rs. 15/- may be filed for C.C. of Decree.

6. C.C. of Decree is handwritten true typed copy may be filed.

10. Name of one of the learned counsel is missing at the body of the vakalatnama.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

A.Mohanty