Citation : 2022 Latest Caselaw 872 Jhar
Judgement Date : 4 March, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI S.A. No. 92 of 2018 9/04.03.2022
The office need not to send the certified copy of the impugned judgment to the trial court as the defect in respect of certified copy has
already been corrected.
(Ananda Sen, J) Mukund/-
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