Mantu Mahato vs Shahdeo Mahato & Ors
2021 Latest Caselaw 418 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          (Civil Appellate Jurisdiction)
                            SA. No. 98 of 2019
                                 ......

Mantu Mahato ...... Appellant Versus Shahdeo Mahato & Ors. ......Respondents

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

      For the Appellant          : None
      For the Respondents        :
                                 -----
04/Dated: 28/01/2021.

No body appeared on behalf of the appellant. It appears that defect nos.2, 4 and 8 as pointed out vide Stamp Reporting dated 15.04.2019 have not been removed.

Defect nos.2, 4 and 8 are as follows:- Defect no.2- A/F of Rs.10/- may be filed for C.C. of Appellate Court Judgment and A/F of Rs.15 may be filed for C.C. of decree u/a.

Defect no.4- C.C. of Trial Court judgment with A/F of Rs.10/- may be filed.

Defect no.8- Page Nos.30 & 31 are handwritten true type copy may be filed.

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.