Sweta Kumari vs Prakash Kumar
2022 Latest Caselaw 35 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           F.A (D.B) No. 24 of 2021
        Sweta Kumari                                          ---    Petitioner
                                         Versus
        Prakash Kumar                                         ---    Respondent

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

                  Through:     Video Conferencing
                                                ---

For the Petitioner : Mr. Prabhat Kumar Sinha, Advocate

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03/04.01.2022 Learned counsel for the petitioner prays for and is allowed one week time to remove the following surviving defects.

3.Decree sign date is missing at para-1, aggrieved and prayer portion of the memo.

5. A/F of Rs. 10/- only may be filed for C.C of judgment.

6. Provisions of law may be corrected at 1st page of memo.

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) jk/