Miss Rashmi Dayal & Others vs State Of Jharkhand Through Deputy
2022 Latest Caselaw 2518 Jhar

Citation : 2022 Latest Caselaw 2518 Jhar
Judgement Date : 7 July, 2022

Jharkhand High Court

Miss Rashmi Dayal & Others vs State Of Jharkhand Through Deputy on 7 July, 2022

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 S.A. No.346 of 2019
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Miss Rashmi Dayal & Others ... Appellants

-versus-

State of Jharkhand through Deputy Commissioner, Chatra & Others ... Respondents

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN

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5/ 07.07.2022 In the first line of the order dated 30.06.2022, reference of defect No.15 was made, but, in fact, it should be defect No.14 where the certified copy of the judgment and decree has to be sent for necessary correction.

Rest of the defects should be removed within the time granted in terms of earlier order.

(Ananda Sen, J.) Kumar

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