Citation : 2022 Latest Caselaw 2198 Jhar
Judgement Date : 16 June, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 257 of 2019
......
4/16.06.2022 No one appears on behalf of the appellant on repeated calls.
So far as defect no.1, pointed out by the office, is concerned, let the certified copy of the judgment and decree be sent to the court below for necessary correction.
Rest of the defects should be removed within two weeks, failing which, this appeal shall stand rejected without further reference to a Bench.
(Ananda Sen, J) Mukund/-
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