Mamta Sharma @ Mamta Devi vs Ramesh Mistry
2021 Latest Caselaw 1546 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   First Appeal No. 70 of 2020

             Mamta Sharma @ Mamta Devi                     ---          ---    Appellant
                                              Versus
             Ramesh Mistry                                 ---          ---   Respondent
                                              ---

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

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For the Appellant: Mr. Suraj Verma, Advocate

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03 / 25.03.2021 Learned counsel for the appellant is allowed two weeks' time after reopening of Holi holidays to remove the following surviving defects.

1. Limitation petition may be filed.

2. Name of district below the cause title is missing.

3. Word 'application' may be suitably amended at the provisions of law and at the affidavit.

4. Details of decree may also be mentioned at para-1, aggrieved and prayer portion of this memo of appeal.

5. Name and parentage of respondent may be verified and corrected after removal of defect no. 13.

6. Annexures may be made certified to be true.

7. True certified typed copy of page no. 19 may be filed.

8. C.C of impugned order may not be marked as annexure-4. It may be corrected at Index & in order.

9. Pagination certificate at page-1 of memo may be corrected.

10. 2nd set of memo may be filed.

11. Word 'petitioner' may be corrected at the top of vakalatnama.

12. Statement regarding acceptance missing at the back of vakalatnama.

13. Name of petitioner of suit differs from that given on judgment and decree. Hence both may be sent to learned court below for verification and correction.

14. Year of the Act may be mentioned at (the portion of) provision of law.

15. Certificate may be filed.

16. Name of P.O. may be corrected at para 1, aggrieved and prayer portion of this memo.

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) Ranjeet/