5/ 02.11.2022 It Has Been ... vs Unknown
2022 Latest Caselaw 4377 Jhar

Citation : 2022 Latest Caselaw 4377 Jhar
Judgement Date : 2 November, 2022

Jharkhand High Court

5/ 02.11.2022 It Has Been ... vs Unknown on 2 November, 2022

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                           F.A. No. 46 of 2022
                                                  .......

CORAM: - THE HON'BLE DR. JUSTICE S.N.PATHAK .......

05/ 02.11.2022 It has been submitted by learned counsel for the appellant that judgment under appeal is already on board and there is no any final decree and as such, the defect No.1, as pointed-out by the Office may be ignored.

In view of fair submission of learned counsel, the defect No. 1 is hereby ignored.

For removing the remaining defects, two weeks' time is granted to the appellant.

List this case thereafter.

(Dr. S.N. Pathak, J.) Kunal

Download the LatestLaws.com Mobile App