Rajan Kumar Singh vs Swati Singh
2022 Latest Caselaw 3012 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          First Appeal No. 21 of 2022
        Rajan Kumar Singh                             --- --- Appellant
                                   Versus
        Swati Singh                                           - --- Respondent
                                         .......

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

For the Appellant : Mr. Pratik Sen, Advocate For the Respondent :

03/03.08.2022 Learned counsel for the appellant is allowed two weeks' time to remove the following surviving defects, failing which, this appeal shall stand dismissed without further reference to the Bench:

1. District name is missing below cause title of the memo.

6. Cause of Action para is missing in the memo. It may be filed through supplementary affidavit.

8. Statement regarding Annexures are true copy of its original is missing at the affidavit. It may be filed through supplementary affidavit.

9. True typed copy of page no. 27 to 29 may be given.

12. A/F of Rs.10/- only may be given for C.C. of judgment.

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