Smt. Sawita Devi & Ors vs J.V. Prasad & Anr
2021 Latest Caselaw 2506 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Civil Miscellaneous Appellate Jurisdiction)
                           M.A. No. 599 of 2019
                                 .........

Smt. Sawita Devi & Ors. ..... Appellants Versus J.V. Prasad & Anr. ........ Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) For the Appellants : Mr. Arvind Kumar Lall, Advocate For the Respondents :

..........

05/Dated: 23/07/2021.

Heard, learned counsel for the appellants, Mr. Arvind Kumar Lall. It appears from office note dated 20.07.2021 that defect no.2 as pointed out vide S.R. date 19.12.2019 has not been removed.

Defect no.2 is as follows:-

Defect no.2- Copy may be served upon respondent no.2. Learned counsel for the appellants has prayed for four weeks time to remove the defect.

Considering the same, appellants is directed to serve two copies of memo of appeal along with impugned judgment and other relevant documents to learned counsel, Mr. Manish Kumar, who normally appears on behalf of the respondent no.2- Oriental Insurance Co. Ltd. at the earliest.

List this case after four weeks after removal of the defect. Office is directed to reflect the name of learned counsel, Mr. Manish Kumar in the cause-list on behalf of respondent no.2.

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