Neha Kumari vs Anil Kumar Sahu
2023 Latest Caselaw 21 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 70 of 2022

              Neha Kumari                                    ---    ---    Appellant
                                               Versus
              Anil Kumar Sahu                                ---    ---    Respondent
                                                      ---

CORAM: Hon'ble The Acting Chief Justice Hon'ble Mr. Justice Deepak Roshan

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For the Appellant: Mr. Ajeet Kr. Singh, Advocate

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05 / 02.01.2023 Corrected certified copy of the impugned judgment has been received.

Learned counsel for the appellant is allowed two weeks' time to remove the remaining surviving defects, failing which this appeal shall stand dismissed without further reference to the Bench. Office to track the speed post-delivery.

(Aparesh Kumar Singh, A.C.J)

(Deepak Roshan, J) Ranjeet/