Sidheswari Devi vs Vikas Nand
2022 Latest Caselaw 2279 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  First Appeal No. 67 of 2021
            Sidheswari Devi                                             ---   Appellant
                                                 Versus
            Vikas Nand                                                  ---   Respondent

                                                ---

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

---

            For the Appellant             : Mrs. Sunita Kumari, Advocate
            For the Respondent            :
                                                 ---
03/27.06.2022           Learned counsel for the appellant prays for and is allowed three

weeks' time to remove the following surviving defects, failing which, this appeal shall stand dismissed without further reference to the Bench

3. Name of district below the cause title is missing.

4. Date of signing decree of the case may be mentioned at para-1, aggrieved and prayer portion

5. Annexure-1 and 1/1 may be made certified to be true.

6. Word 'miscellaneous' may be corrected at the certificate.

7. Word 'application' may be corrected at page-2 and the affidavit.

8. True certified legible copy of Annexure-1/1 may be filed.

9. Party status of respondent may be verified and given.

Further defects:

1. True certified typed copy of handwritten pages of impugned judgment may be filed.

2. Address of both the parties may be mentioned as per the C.C of decree U/9.

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/