Union Of India vs Mela Ram Manjhi & Others
2021 Latest Caselaw 2448 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 112 of 2020
                          ........

Union of India .... ..... Appellant Versus Mela Ram 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 impugned judgment with A.F. of Rs. 10/- may be filed. (2) Place of Court may be mentioned in Aggrieved & prayer portion.

(3) Stay prayer in prayer portion may be deleted. (4) Nomenclature of case in certificate may be corrected. (5) Hon'ble Court may be properly addressed. (6) Name, parentage and address of all parties are missing in c.c. of Award. It may be sent to court below for correction. (7) Last para of certificate may be verified.

So far defect no. 6 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/-