Moni Singh & Others vs Mohan Singh & Anr
2021 Latest Caselaw 1453 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
           (Civil Miscellaneous Appellate Jurisdiction)
                  M.A. No. 534 of 2019
                           ........

Moni Singh & Others .... ..... Appellants Versus Mohan Singh & Anr. .... ..... Respondents

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

For the Appellants : Mr. Arvind Kr. Lall, Advocate. For the Respondent No.2 : Mr. Alok Lal, Advocate.

........

04/22.03.2021.

Learned counsel for the appellants has prayed for two weeks' time to remove the defect nos. 1 to 4 as pointed out vide Stamp reporting dated 18.11.2019.

Defect Nos.1 to 4 as follows:-

1. Date of judgment at page -1 & 11 of C.C. of impugned order differs from each other. It may be sent to court below for necessary correction after obtaining orders.

2. Para-12 of presentation form may be filled up correctly.

3. Copy service may be verified.

4. Vak. has been executed by appellant no.5 in block letters. It may be corrected.

Since the defect no. 1 relates to correction by the court below as Date of judgment at page -1 & 11 of C.C. of impugned order differs from each other. As such, office is directed to send the certified copy of impugned judgment to the court below for necessary correction so as to obtain the same within a period of four weeks.

Put up this case along with M.A. No. 542/2019 after the removal of defects.

(Kailash Prasad Deo, J.) Jay/-