Pinki Devi vs Gopal Prasad Keshri
2021 Latest Caselaw 3704 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 First Appeal No. 42 of 2021

        Pinki Devi                                            ---   ---    Appellant
                                            Versus
        Gopal Prasad Keshri                            ---          ---   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. Birendra Kumar, Advocate
                For the Respondent      :
                                             ---

03/29.09.2021        Learned counsel for the appellant prays for and is allowed one

week's time to remove the following surviving defects:

3. Page no.11 and 12 are faint/handwritten. True typed copy may be filed.

4. A.F. of Rs.10/- is short on C.C. of decree of Family Court.

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

Learned counsel for the appellant submits that the respondent father-in-law has also preferred First Appeal No.37/2021 against the same impugned judgment.

Office to take note and tag both the cases.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/