Kheya Das vs Utpal Maji
2021 Latest Caselaw 2354 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                F.A. No. 59 of 2020
           Kheya Das                                                         Appellant
                                             Versus
           Utpal Maji                                            ...           Respondent

           CORAM:         Hon'ble Mr. Justice Aparesh Kumar Singh
                          Hon'ble Mrs. Justice Anubha Rawat Choudhary

                         Through Video Conferencing

           For the Appellant        : Mr. Satish Kumar, Advocate
                                           ---

03/14.07.2021 Learned counsel for the appellant, Md. Satish Kumar prays for and is allowed 2 weeks' time to remove the following surviving defects.

1. Provision of law may be corrected at page no. 1 of memo of appeal.

2. Date of marriage may be verified and corrected at grounds portion para (iii) as per the certified copy of judgment.

3. Address portion to the Hon'ble Court may be corrected at the top of Vakalatnama.

4. Name of the Ld. P.O may be verified and corrected at the aggrieved and prayer portion.

5. True typed copy of page no. 34 and 35 may be filed as portions are handwritten.

Office to place the file for inspection and removal of defects, on requisition being made, within this time.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/