Sunita Kumari vs Bijay Kumar Singh
2022 Latest Caselaw 1910 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   First Appeal No. 379 of 2018

             Sunita Kumari                          ---       ---    Appellant
                                            Versus
              Bijay Kumar Singh                     ---       ---    Respondent
                                               ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Gautam Kumar Choudhary

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For the Appellant: Mr. Sudhansu Kr. Deo, Advocate

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05 / 10.05.2022 One week time after summer vacation 2022 is allowed to the learned counsel for the appellant to remove the following surviving defect, failing which this appeal shall stand dismissed without further reference to the Bench.

3. Parentage name of sole appellant and name of sole respondent at C.C of judgment differs from C.C of decree. Both will be sent down to the court below for necessary correction. Learned counsel may be directed to verify correct parentage name of sole appellant and name of sole respondent. Office to place the file for inspection and removal of defects, on requisition being made, within this time.

(Aparesh Kumar Singh, J)

(Gautam Kumar Choudhary, J) Ranjeet/