Mohd. Sarfaraj Ansari vs Majda Khatoon
2021 Latest Caselaw 3869 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          First Appeal No. 81 of 2020
        Mohd. Sarfaraj Ansari                         --- --- Appellant
                                      Versus
        Majda Khatoon                                 --- --- Respondent
                                      .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE NAVNEET KUMAR

For the Appellant : Mr. Abdul Kalam Rashidi, Advocate For the Respondent :

05/08.10.2021 Learned counsel for the appellant prays for and is allowed one week time after Dusherra Vacation to remove the following surviving defects:

1. Address of Respondent may be mentioned as per C.C. of Decree

2. Paging of second set may be made as per the first set.

3. Last two pages of photocopy of C.C. of judgment are similar in second set. One may be deleted.

4. Typed copies of Decree may be filed.

5. Typed copies may be filed of Page Nos. 2 to 12. ( S/R dated 29.09.2021)

4. Decree Sign Date may be mentioned in para -1, aggrieved & prayer portion.

5. Name of learned P.O. may be mentioned in para 1, aggrieved and prayer portion.

6. Nomenclature of case may be corrected in aggrieved portion and first para of the certificate.

7. District name may be mentioned on page no.1

8. Paging after page no. 17 may be corrected. Accordingly corrections may be made in Index and paging certificate at page no.1

10. All annexures may be made "certified to be true". (S/R dated 14.12.2020) Limitation petition (I.A. No. 5806 of 2020) for second copy of brief has not been filed.

Office to place the file for inspection and removal of defects on requisition being made within this time.

(Aparesh Kumar Singh, J.)

(Navneet Kumar, J.) A.Mohanty