Union Of India vs Talo Manjhi & Others
2021 Latest Caselaw 2447 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 118 of 2020
                          ........

Union of India .... ..... Appellant Versus Talo Manjhi & Others .... ..... Respondents

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

For the Appellant : Mr. Amit Kumar Sinha, Advocate.

For the Respondents         :
                                       ........
04/20.07.2021.

Learned counsel, Mr. Amit Kumar Sinha, appearing on behalf of the appellant has prayed for four weeks' time to remove defect nos. (1) to (7) as well as to deposit deficit court fee of Rs. 230/- as pointed out vide S.R. dated 17.03.2020. Defect Nos. 1 to 7 are as follows:-

(1) C.C. of judgment with A.F. of Rs. 10/- may be filed. (2) Parentage name and address of claimants are missing in C.C. of Award. It may be sent down to court below for necessary correction.

(3) Place of court is missing at aggrieved and prayer portion of memo.

(4) stay prayer at prayer portion of memo of appeal may be deleted.

(5) Word 'First' in 1st para of certificate may be deleted. (6) Statement at last para of certificate may be corrected with regard to notice to Advocate General. (7) Address to Hon'ble C.J. may be corrected.

So far defect no. 2 is concerned, office is directed to send the c.c. of Award to the court below for necessary correction, so as to obtain the same within a period of four weeks.

So far other defects are concerned, four weeks' time is granted to learned counsel for the appellant to remove the defects and also to deposit the deficit court fee.

(Kailash Prasad Deo, J.) Sunil-Jay/-