Sumitra Devi vs Kanti Devi & Anr
2021 Latest Caselaw 1553 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         (Civil Appellate Jurisdiction)
                           SA. No. 247 of 2017
                                ......

Sumitra Devi ...... Appellant Versus Kanti Devi & Anr. ......Respondents

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

       For the Appellant                 : Mr. Awnish Anand, Advocate
       For the Respondents               :
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07/Dated: 25/03/2021.

Heard, learned counsel for the appellant. It appears that defect no.8 as pointed out vide Stamp Reporting dated 05.07.2017 has not been removed.

Defect no.8 is as follows:-

Defect no.8- Some words of c.c. of decree of appellate court, trial court and c.c. of judgment of trial court are handwritten. True type copy may be filed.

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

Considering the same, 30 days' time after physical court starts is granted to the appellant to remove the defect.

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