Harinarayan Yadav vs Smt. Uma Devi @ Rambhwa Devi
2021 Latest Caselaw 3779 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          F.A. No. 17 of 2020
        Harinarayan Yadav                     --- --- Appellant
                                       Versus
        Smt. Uma Devi @ Rambhwa Devi          --- --- Respondent

                                       .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant : Mr. Binit Chandra, Advocate For the Respondent :

12/04.10.2021 In order to remove the defect no. 1 vide S/R dated 29.09.2021, let the impugned judgment and decree be sent back to the learned Family Court as the parentage of the sole petitioner in the certified copy of the judgment differs from the certified copy of the decree. Let such correction be made by the learned Family Court within a period of one week from its receipt and same be returned to this Court forthwith.

List this case thereafter under appropriate heading.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty