Hazrat Ali vs Hasina Khatoon
2022 Latest Caselaw 444 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   First Appeal No. 20 of 2020

             Hazrat Ali                              ---        ---   Appellant
                                              Versus
              Hasina Khatoon                         ---        ---   Respondent
                                                 ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan Through: Video Conferencing

---

For the Appellant: Mr. Pratiush Lala, Advocate For the Respondent: Mr. Niranjan Singh, Advocate

----

11 / 14.02.2022 It appears that surviving defects, as indicated in the order dated 11.01.2022, have not been removed. By way of last indulgence, three weeks' more time is allowed to remove the surviving defects.

Let the certified copy of the impugned judgment and decree be sent down to the court concerned for removal of defect no. 4 relating to correction of district name of the plaintiff. Learned Family Court, Dhanbad shall, after curing the defect, return the certified copy of the impugned judgement and decree within one week thereafter.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/