Shilpati Devi & Ors vs Bharti Devi & Ors
2021 Latest Caselaw 420 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               (Civil Appellate Jurisdiction)
                                 SA. No. 77 of 2019
                                      ......

Shilpati Devi & Ors. ...... Appellants Versus Bharti Devi & Ors. ......Respondents

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

      For the Appellants         : Mr. Sandeep Verma, Advocate
      For the Respondents        :
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04/Dated: 28/01/2021.

It appears that defect nos.1 to 6 and 8 as pointed out vide Stamp Reporting dated 02.04.2019 have not been removed.

Defect nos.1 to 6 and 8 are as follows:- Defect no.1- LTI /RTI on vak. may be attested. Defect no.2- Address of Respondent nos.2 to 5 may be mentioned. Defect no.3- Synopsis may be filed. Defect no.4- Designation of Ld. P.O. of Trial Court may be mentioned in aggrieved and prayer portion.

Defect no.5- T/c of decree u/a and trial court judgment may be filed.

Defect no.6- Father's name of Respondent no.6 may be corrected. Defect no.8- Name of Ld. P.O. of Trial Court may be corrected in aggrieved and prayer portion.

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

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

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