Mohd. Sarfaraj Ansari vs Majda Khatoon
2021 Latest Caselaw 2124 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             F.A No. 81 of 2020
           Mohd. Sarfaraj Ansari                                                ....Appellant
                                         Versus
           Majda Khatoon                                           ...            Respondent

           CORAM:        Hon'ble Mr. Justice Aparesh Kumar Singh
                         Hon'ble Mrs. Justice Anubha Rawat Choudhary

                         Through Video Conferencing

           For the Appellant         : Md. Afaque Rashidi, Advocate
                                            ---

03/30.06.2021 Learned counsel for the appellant, Md. Afaque Rashidi undertakes to remove the following surviving defects within two weeks.

1. C.C of judgment may be filed with AFS of Rs. 10/- only.

2. C.C of decree may be filed with AFS of Rs. 15/-

only.

3. Second set of the memo may be filed.

4. Decree sign date may be mentioned in para-1, aggrieved and prayer portion.

5. Name of the Learned P.O may be mentioned in para-1, aggrieved and prayer portion.

6. Nomenclature of case may be corrected in aggrieved portion and first para of the certificate.

7. District name may be mentioned on page no. 1.

8. Paging after page no. 17 may be corrected. Accordingly corrections may be made in index and paging certificate at page no. 1.

9. Typed copies may be filed of page nos. 1, 14,16,19,20,22,25,30,37,38.

10. All annexures may be made "Certified to be true".

Office to place the file for inspection and removal of defects, on requisition being made, within this time.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Jk