Mamta Sharma @ Mamta Devi vs Ramesh Mistry
2021 Latest Caselaw 3417 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    F.A. No. 70 of 2020
     Mamta Sharma @ Mamta Devi                --- --- Appellant
                                 Versus
     Ramesh Mistry                            --- --- Respondent
                          .......

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

Through Video Conferencing

For the Appellant : Mr. Suraj Verma, Advocate For the Respondent :

04/14.09.2021 In order to remove the defect no. 13, let the impugned judgment and decree be sent to the court below for verification and correction in the name of the petitioner which differs from the name in the suit. Learned Family Court after making such correction would return the judgment and decree within a period of one week, thereafter.

For removal of rest of the defects, learned counsel for the appellant prays for and is allowed three weeks' time to remove the surviving defects as under:

1. Limitation petition may be filed.

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

3. Word 'application' may be suitably amended at the provisions of law and at the affidavit.

4. Details of decree may also be mentioned at para-1, aggrieved and prayer portion of this memo of appeal.

5. Name and parentage of respondent may be verified and corrected after removal of defect no. 13.

6. Annexures may be made certified to be true.

7. True certified typed copy of page no. 19 may be filed.

8. C.C of impugned order may not be marked as annexure-4.

It may be corrected at Index & in order.

9. Pagination certificate at page-1 of memo may be corrected.

10. 2nd set of memo may be filed.

11. Word 'petitioner' may be corrected at the top of vakalatnama.

12. Statement regarding acceptance missing at the back of vakalatnama.

14. Year of the Act may be mentioned at (the portion of) provision of law.

15. Certificate may be filed.

16. Name of P.O. may be corrected at para 1, aggrieved and prayer portion of this memo.

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

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty