(Manawal Ansari & Ors. vs . Sheikh Bigau & Ors.)
2022 Latest Caselaw 4806 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        S.A. No. 201 of 2017
                  (Manawal Ansari & Ors. Vs. Sheikh Bigau & Ors.)
                                     .......

CORAM: - THE HON'BLE DR. JUSTICE S.N.PATHAK For the Appellant : Mr. Syed Tafazzul Sajid, Advocate For the Respondents :

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06/ 30.11.2022 For removing the defect No. 2, let the certified copy of judgment and decree under appeal be sent to the Court concerned for making necessary correction and after receipt of the same, Office is directed to verify the same and make necessary correction in the memo of appeal as well as in the Vakalatnama.

For removing the other defects, as pointed-out by the Office, six weeks' time is granted to the appellants.

List this case accordingly.

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