Union Of India Through The Chief Of vs Puku Manjhi
2021 Latest Caselaw 2033 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 .... ..... Appellant 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         :
                                       ........
04/23.06.2021.

Learned counsel for the appellant, Mr. Amit Kumar Sinha, has submitted that he will remove the defects i.e. defect nos. 1 to 4 & 6 & 7 and also deposit the deficit court fee of Rs. 230/- within a period of two weeks.

The defects are as follows:-

(1) Certified copy of impugned order may be filed with A/F of Rs. 10/-.

(2) Hon'ble Court may be addressed properly. (3) Place of Court / tribunal may be given at aggrieved and prayer portion.

(4) Nomenclature of case may be corrected at certificate. (6) Pagination may be given at index of judgment and award. (7) Prayer for stay be deleted at prayer portion.

Time is allowed.

Put up this case after two weeks.

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