Union Of India Through The Chief Of ... vs Puku Manjhi
2021 Latest Caselaw 2450 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Civil Miscellaneous Appellate Jurisdiction)
                            M.A. No. 83 of 2020
                                   .........

Union of India through the Chief of Revenue, Central Coalfields Limited ..... Appellants Versus Puku Manjhi ........ Respondent

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) For the Appellant : Mr. Amit Kumar Sinha, Advocate For the Respondent :

..........

05/Dated: 20/07/2021.

Heard, learned counsel for the appellant. It appears from the office note dated 19.07.2021 that defect nos.1 to 4 and 6 and 7 as pointed out vide Stamp Reporting dated 03.03.2020 have not been removed.

Defect nos.1 to 4 and 6 and 7 are as follows:- Defect No.1- C.C. of impugned order may be filed with A/F of Rs.10/-.

Defect No.2- Hon'ble Court may be addressed properly. Defect no.3- Place of court/tribunal may be given at aggrieved and prayer portion.

Defect No.4- Nomenclature of case may be corrected at certificate. Defect No.6- Pegination may be given at index of judgment and award.

Defect no.7- Pray for stay may be deleted at prayer portion. Learned counsel for the appellant has prayed for four weeks time to remove the defects.

Considering the same, four weeks time is granted to the appellant to remove the defects.

(Kailash Prasad Deo, J.) sandeep/R.S.