Vijay Pratap Deo vs Dharamjeet Singh
2021 Latest Caselaw 1102 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Civil Appellate Jurisdiction)
                          SA. No. 161 of 2019
                               ......

Vijay Pratap Deo ...... Appellant Versus Dharamjeet Singh ......Respondent

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

       For the Appellant                    : Mr. Devesh Krishna, Advocate
       For the Respondent                   :
                                    -----
04/Dated: 04/03/2021.

Heard, learned counsel for the appellant. It appears that defect nos.1, 2 & 4 to 6 as pointed out vide Stamp Reporting dated 25.06.2019 have not been removed.

Defect nos. nos.1, 2 & 4 to 6 are as follows:- Defect no.1-C.C. Of trial court judgment with A/f of Rs.10/- may be filed.

Defect no.2- C.C. of decree u/a with A/f of Rs.15/- may be filed. Defect No.4- Blank space at aggrieved and prayer portion of this memo may be filled up.

Defect no.5- Synopsis may be filed. Defect no.6- Page nos.25 to 27 are handwritten true typed copy may be filed.

Learned counsel for the appellant has prayed for four weeks time to remove the above defects.

Considering the same, 30 days' time after physical court starts is granted to the appellant to remove the defects, failing which, the instant Second Appeal stands dismissed without further reference to a Bench, as the appeal is of the year, 2019.

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