Union Of India vs Lotha Soren & Anr
2021 Latest Caselaw 2462 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 89 of 2020
                          ........

Union of India .... ..... Appellant Versus Lotha Soren & Anr. .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Appellant : Mr. Amit Kumar Sinha, Advocate.

For the Respondent          :
                                       ........
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) & (3) to (7) as well as to deposit deficit court fee of Rs. 230/- as pointed out vide S.R. dated 03.03.2020. Defect Nos. 1 & 3 to 7 are as follows:- (1) C.C. of impugned judgment with A.F. of Rs. 10/- may be filed. (3) Place of Court is missing at aggrieved & prayer portion. (4) Stay prayer at prayer portion may be deleted. (5) Word first in 1st para of certificate may be deleted. (6) Statement at last para of certificate may be corrected with regard to notice to Advocate General. (7) Name of Hon'ble the Chief Justice may be verified and corrected.

Considering the same, four weeks' time is granted to learned counsel for the appellant to remove the surviving defects and also to deposit the deficit court fee.

(Kailash Prasad Deo, J.) Sunil-Jay/-