Jharkhand High Court
Devi Lal Manjhi @ Devilal Hemrom & ... vs The Union Of India Through The ... on 20 July, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Miscellaneous Appellate Jurisdiction)
M.A. No. 324 of 2019
.........
Devi Lal Manjhi @ Devilal Hemrom & Ors. ..... Appellants
Versus
The Union of India through The General Manager (Land Revenue Department)
........ Respondent
With
M.A. No. 106 of 2020
.........
Union of India through The Chief of Revenue, CCL ..... Appellant
Versus
Devi Lal Manjhi & Ors. ........ Respondents
CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO
(Through : Video Conferencing)
For the Appellants : Mr. Munga Lal Kr. Chitra, Advocate (in M.A. No.324/2019)
Mr. Amit Kumar Sinha, Advocate (in M.A. No.106/2020)
For the Respondent : Mr. Amit Kumar Das, Advocate
Mr. Amit Kumar Sinha, Advocate (in M.A. No.324/2019)
..........
05/Dated: 20/07/2021.
M.A. No. 324 of 2019
Heard, learned counsel for the parties.
It appears from the office note dated 19.07.2021 that defect no.1 as
pointed out vide further Stamp Reporting dated 24.07.2019 has not been
removed.
Defect No. 1 is as follows:-
Defect No.1- C.C. of judgment of trial court may be filed with AFS of
Rs.10/-.
It further appears that, I.A. No.6109 of 2020 has been filed under
Order XLI Rule 1 CPC for waiving the filing of certified copy of the
judgment dated 06.08.2018 on the ground that certified copy of the
judgment dated 06.08.2018 has already been filed in M.A. No.325 of 2019.
M.A. No.106/2020
It appears from the office note dated 16.07.2021 that defect nos.1 to 9
as pointed out vide Stamp Reporting dated 16.03.2020 have not been
removed.
Defect Nos. 1 to 9 are as follows:-
Defect No.1- C.C. of judgment u/a may be filed with A/F of Rs.10/-.
Defect no.2- Sub-section of the provision of law may be mentioned.
Defect no.3- Word 'Dr' may be added to the address portion of
Hon'ble C.J.
Defect no.4- At aggrieved and prayer portion word 'decree' may be
suitably amended.
Defect no.5- Parentage of resp. Nos.1 and 4 and address of
respondent nos.1 to 4 of memo not mentioned at c.c. of impugned award.
It may be sent to the learned Tribunal for inclusion of the details.
Thereafter details may be verified and incorporated if found necessary.
Defect No.6- Prayer of stay made at prayer portion may be deleted
and I.A. may be filed for the said purpose.
Defect No.7- Signature with date and enrollment of Ld. Counsel is
missing below prayer portion.
Defect No.8- Word first may be suitably amended at certificate.
Defect No.9- Statement at last para of certificate may verified.
Learned counsel for the appellant has prayed for four weeks time to
remove the defects.
Considering the same, put up these cases after four weeks along
with M.A. No.321 of 2019, M.A. No.323 of 2019, M.A. No.325 of 2019, M.A.
No.326 of 2019, M.A. No.327 of 2019, M.A. No.328 of 2019, M.A. No.329 of
2019, M.A. No.331 of 2019, M.A. No.82 of 2020, M.A. No.83 of 2020, M.A.
No.84 of 2020, M.A. No.85 of 2020, M.A. No.86 of 2020, M.A. No.87 of
2020, M.A. No.89 of 2020, M.A. No. 100 of 2020, M.A. No.105 of 2020, M.A.
No.107 of 2020, M.A. No.111 of 2020, M.A. No.112 of 2020, M.A. No.113 of
2020, M.A. No.115 of 2020, M.A. No.116 of 2020, M.A. No.118 of 2020,
M.A. No.119 of 2020, M.A. No.330 of 2019, M.A. No.336 of 2019 and M.A.
No.88 of 2020.
In the meantime, appellant in M.A. No.106 of 2020 is directed to
remove the defects.
(Kailash Prasad Deo, J.)
sandeep/R.S.
