Anu Kumari vs Ashok Kumar
2021 Latest Caselaw 3286 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     First Appeal No. 16 of 2021

              Anu Kumari                                      ---           ---   Appellant
                                                 Versus
              Ashok Kumar                                     ---           ---   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. Rama Kant Tiwari, Advocate

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04 / 06.09.2021 Learned counsel for the appellant Mr. Rama Kant Tiwari prays for and is allowed four weeks' time to remove the following surviving defects.

1. 2nd set of memo may be filed.

2. District name is missing below the cause title.

3. Parent name of both parties may be corrected.

4. Prayer for stay may be deleted at prayer portion.

5. Date of judgment may be corrected at para-12.

6. Certificate may be filed.

7. Age of appellant is missing in the body of vakalatnama.

8. Name of one of Ld. Counsels is missing in the body of vakalatnama.

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

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/