Union Of India vs Cheto Manjhi & Others
2021 Latest Caselaw 2449 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 105 of 2020
                          ........

Union of India                   ....      ..... Appellant
                              Versus
Cheto 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 (8) as well as to deposit deficit court fee of Rs. 230/- as pointed out vide S.R. dated 07.03.2020. Defect Nos. 1 to 8 are as follows:-

(1) C.C. of impugned judgment may be filed with A.F. of Rs. 10/-. (2) Prayer for stay may be deleted at prayer portiion. (3) Word 'First' may be deleted /amended at Certificate. (4) Parentage and detail address with P.O. + P.S. of both parties are missing in c.c. of award. It may be sent to court below. (5) Name of tribunal / place of court may be mentioned at aggrieved and prayer portion.

(6) Pagination may be given at index at c.c. of judgment & award. (7) Address portion of Hon'ble 'Chief Justice' may be corrected. (8) Statement at last para of certificate may be corrected with regard to notice to Advocate General.

So far defect no. 4 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/-