Prithvi Nath Singh vs Smt. Shushila Devi
2022 Latest Caselaw 1573 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           First Appeal No. 9 of 2022
        Prithvi Nath Singh                            --- --- Appellant
                                       Versus
        Smt. Shushila Devi                            --- --- Respondent


                                  .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Appellant : Mr. Yadu Nandan Mishra, Advocate For the Respondent :

03/19.04.2022 With regard to defect no. 4, let the certified copy of the impugned judgment and decree be sent to the court of Additional Principal Judge, Additional Family Court, East Singhbhum at Jamshedpur for correction of nomenclature. Learned Additional Principal Judge shall return the corrected judgment and decree within a period of one week of its receipt.

Learned counsel for the appellant undertakes to remove the following surviving defects within a period of 3 weeks, failing which, this appeal shall stand dismissed without further reference to the Bench:

1. Enrolment no. is missing below the signature of Ld. Counsel at prayer portion of the memo.

2. C.C. of Decree is handwritten. True typed copy may be filed.

3. 2nd set of the memo may be filed.

5. Name of the Ld. P.O. is missing at Para -1, aggrieved and prayer portion of the memo.

6. Address to the Hon'ble High Court may be corrected on the top of vakalatnama.

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

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty