Sri Kishun Mahto & Others vs Md. Rehan Jalili & Others
2023 Latest Caselaw 653 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                M.A. No. 40 of 2016
                Sri Kishun Mahto & others                            ... Appellants
                                            -Versus-
                Md. Rehan Jalili & others                            ... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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               For the Appellants       : Mrs. Shweta Singh, Advocate
               For the Respondents      :
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07/07.02.2023        So far as defect no.6 is concerned, looking into the judgment dated

27.03.2015 it transpires that the name of the parties are missing at the top

of the judgment.

In that view of the matter, let certified copy of the impugned

judgment be sent back to the concerned learned court for necessary

correction.

So far as other surviving defects are concerned, learned counsel for

the appellants seeks three weeks' time to remove the same.

Time, as prayed for, is allowed.

(Sanjay Kumar Dwivedi, J.) Ajay/