Sanatan Sadhu vs Babli Sadhu
2022 Latest Caselaw 3873 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 63 of 2022

              Sanatan Sadhu                           ---           ---     Appellant
                                              Versus
              Babli Sadhu                             ---           ---    Respondent
                                                     ---

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

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For the Appellant: Mr. Pratiush Lal, Advocate

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03 / 21.09.2022 Four weeks' time, as prayed for, is allowed to the learned counsel for the appellant to remove the following surviving defects.

1. C.C of decree of Family Court may be filed with A.F of Rs. 10/- only on each page.

2. Decree sign date of Family Court may be given at the aggrieved and prayer portion.

5. A.F of Rs. 70/- only is short on C.C of judgment of Family Court.

6. C.F of Rs. 25/- only is short at the affidavit.

7. C.F of Rs. 35/- only may be affixed at the vakalatnama.

8. Limitation petition may be filed.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/