Mukesh Sharma vs Anita Pandey
2022 Latest Caselaw 4807 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 91 of 2022

              Mukesh Sharma                           ---        ---   Appellant
                                                Versus
              Anita Pandey                            ---        ---   Respondent
                                                     ---

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

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For the Appellant: Mr. Abhishek Singh, Advocate

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03 / 30.11.2022 Let the certified copy of the impugned judgment be sent to the learned Family Court, Ramgarh in order to remove defect no. 8. The corrected copy of the impugned judgment be sent to this Court within one week of its receipt.

For removing other defects, three weeks' time, as prayed for, is allowed to the learned counsel for the appellant.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/