Kalipad Bhumij Munda & Ors vs Smt. Piyo Bhumijani & Anr
2023 Latest Caselaw 1071 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    S.A. No. 108 of 2019
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Kalipad Bhumij Munda & Ors. .... .... .... Appellants Versus Smt. Piyo Bhumijani & Anr. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Kshitish Ch. Mahato, Advocate

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Order No.06 Dated- 02.03.2023 Heard the parties.

The learned counsel for the appellants prays for time to file a supplementary affidavit mentioning the date of death of the appellant no.4 of the Civil Appeal No. 30 of 2014, the judgment and decree of which is impugned in this appeal.

The learned counsel for the appellants further prays for time to remove the defects pointed out by the stamp reporter.

The appellants are directed to file the said supplementary affidavit and to remove the defects pointed out by the stamp reporter within six weeks, failing which, this appeal shall stand dismissed without further reference to the Bench.

It is made clear that if the said supplementary affidavit is filed within six weeks, as well as the defects pointed out by the stamp reporter are removed within six weeks, list this appeal after six weeks.

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