Citation : 2022 Latest Caselaw 3281 Jhar
Judgement Date : 18 August, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 176 of 2020
......
4/18.08.2022 So far as defect no. 6 is concerned, let the certified copy of the judgment and decree alongwith the extract of the office note, be sent to the court below for necessary correction.
So far as other defects are concerned, the same should be removed within two weeks thereafter.
(Ananda Sen, J) Mukund/-
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