Pooja Kumari @ Jaiswal vs Amit Kumar
2021 Latest Caselaw 3940 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 12 of 2020

             Pooja Kumari @ Jaiswal             ---                  ---   Appellant
                                          Versus
             Amit Kumar                         ---                  ---   Respondent
                                              With
                                First Appeal No. 21 of 2021
             Amit Kumar                         ---                  ---   Appellant
                                             Versus
             Pooja Kumari @ Jaiswal             ---                  ---   Respondent

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

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For the Appellant: Mr. Ankur Anand, Advocate in F.A 12/2020 Mr. Shashi Bhushan Sah, Advocate in F.A 21/2021 For the Respondent: Mr. Shashi Bhushan Sah, Advocate in F.A 12/2020 Mr. Ankur Anand, Advocate in F.A in F.A. 21/2021

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08 / 21.10.2021 Mediation has failed, as per the report of learned Mediator, JHALSA through letter no. 2270 dated 07.10.2021 in F.A. No. 12/2020.

Learned counsel for the appellant in F.A. No. 21/2021 undertakes to remove the following defects within a period of two weeks.

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

2. Provision of law may be verified and corrected as 19(1) of the F.C. Act, 1984.

3. Word 'petition' may be corrected above para 1 and at affidavit portion.

4. At para 1 and aggrieved portion, statement regarding date of judgment and decree and date of signing decree may be properly mentioned.

5. Para-4 of the affidavit may be deleted.

6. At aggrieved portion, word 'party' may be corrected and date of the judgment may also be corrected.

7. At prayer portion, date of judgment / decree and date of signing decree may be mentioned.

8. 2nd set of memo may be verified.

9. Address portion of respondent differs from C.C of decree and P.S. name may be mentioned also.

10. Name of the respondent may be verified and given as per decree at index, synopsis and page 1 of the memo.

11. Limitation petition may be filed.

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

Learned counsel for the appellant in F.A. No. 21/2021 undertakes to enter appearance by filing vakalatnama on behalf of the Respondent in F.A. No. 12/2020 within a period of two weeks.

On filing of vakalatnama, let the name of Mr. Shashi Bhushan Sah, learned counsel appear in the cause list henceforth on behalf of Respondent in F.A. No. 12/2020.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/