Pintu Dutta vs Ahir Kumar Dutta & Ors
2023 Latest Caselaw 1621 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         (Civil Miscellaneous Appellate Jurisdiction)
                                  M.A. No. 419 of 2018
                                   ......

          Pintu Dutta                                                ...... Appellant
                                   Versus
          Ahir Kumar Dutta & Ors.                                  . .......Respondents

          CORAM:            HON'BLE MR. JUSTICE KAILASH PRASAD DEO

                                              ......
          For the Appellant                                     : Ms. Apurwa Pathak, Advocate
          For the Respondents                                   :
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The matter is being taken up through Video Conferencing. Learned counsel for the appellant has no objection with it and submitted that audio and video qualities are good.

05/ Dated: 17/04/2023

Heard, learned counsel, Ms. Apurwa Pathak on the instruction of learned counsel for the appellant, Mr. Rohitashya Roy.

It appears from office note dated 05.04.2023 that defect no.2 as pointed out vide Stamp Reporting dated 26.07.2018 has not been removed.

Defect No.2 is as follows:-

Defect No.2- Party details are missing on the c.c. of impugned judgment and as such the case may be sent down before the Ld. Court below concerned for the needful under order of Hon'ble Court.

Verification of parties will be done thereafter. Office note further reveals that certified copy of the impugned order was sent to the learned court below, but the same has been returned without required correction.

Under the aforesaid circumstances, the Joint Registrar (Judicial) is directed to enquire and submit a report that why the certified copy of the impugned order, sent to the learned court below, has been returned without correction? whether correction is required or not?

The report must be submitted before 08.05.2023. Put up this case on 08.05.2023 as the instant miscellaneous appeal is of the year 2018.

(Kailash Prasad Deo, J.) R.S./