Narayan Prasad vs Lilawati Devi & Ors
2023 Latest Caselaw 1546 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  S.A. No. 178 of 2022
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Narayan Prasad .... .... .... Appellant Versus Lilawati Devi & Ors. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Ajay Kr. Pathak, Advocate

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Order No.04 Dated- 10.04.2023 Heard the parties.

The learned counsel for the appellant submits that the defect no.6 as pointed out by the stamp reporter is that unnecessary underlines have been made by pen at page no.10 of the certified copy of the judgment of the lower appellate court.

It is next submitted that inadvertently the same underlines have been made. Hence, the defect no.6 as pointed out by the stamp reporter be ignored.

Considering the aforesaid facts, the defect no.6 as pointed out by the stamp reporter is ignored.

The learned counsel for the appellant prays for eight weeks' time to remove the remaining defects as pointed out by the stamp reporter.

The appellant is directed to remove the remaining defects as pointed out by the stamp reporter within eight weeks, failing which, this appeal shall stand dismissed without further reference to the Bench.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)