Dasai Manjhi & Ors vs The Union Of India Through The ...
2021 Latest Caselaw 2457 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Civil Miscellaneous Appellate Jurisdiction)
                            M.A. No. 329 of 2019
                                  .........

Dasai Manjhi & Ors. ..... Appellants Versus The Union of India through the General Manager (Land Revenue Department) ........ Respondent

........

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) For the Appellants : Mr. Munga Lal Kr. Chitra, Advocate For the Respondent : Mr. Amit Kumar Das, Advocate Mr. Amit Kumar Sinha, Advocate ..........

04/Dated: 20/07/2021.

Heard, learned counsel for the parties. It appears that defect no.1 as pointed out vide further Stamp Reporting dated 24.07.2019 has not been removed.

Defect No. 1 is as follows:-

Defect No.1- C.C. of judgment of trial court may be filed with A/F of Rs.10/-.

It further appears that, I.A. No.11531 of 2019 has been filed under Order XLI Rule 1 CPC for waiving the filing of certified copy of the judgment dated 06.08.2018 on the ground that certified copy of the judgment dated 06.08.2018 has already been filed in M.A. No.325 of 2019.

Considering the same, list this case after four weeks along with I.A. No.11531 of 2019.

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