Union Of India Through The Chief Of ... vs Babu Ram Manjhi & Ors
2021 Latest Caselaw 2452 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Civil Miscellaneous Appellate Jurisdiction)
                            M.A. No. 82 of 2020
                                   .........

Union of India through the Chief of Revenue, Central Coalfields Limited ..... Appellants Versus Babu Ram Manjhi & Ors. ........ Respondents

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

..........

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 & 3 to 7 as pointed out vide Stamp Reporting dated 03.03.2020 have not been removed.

Defect Nos.1 & 3 to 7 are as follows:- Defect No.1- C.C. of impugned judgment with A/F of Rs.10/- may be filed.

Defect No.3- Place of court is missing at aggrieved and prayer portion of memo.

Defect No.4- Address to Hon'ble C.J. may be corrected. Defect No.5- Word 'First' in 1st para of certificate may be deleted. Defect No.6- Statement at last para of certificate may be corrected with regard to notice to Advocate General.

Defect no.7- Pray for stay at prayer portion of memo may be deleted.

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.