James Madhu Khalko & Anr vs B. Tudu @ Raju Tudu & Ors
2023 Latest Caselaw 1315 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 S.A. No. 129 of 2018
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James Madhu Khalko & Anr. .... .... .... Appellants Versus B. Tudu @ Raju Tudu & Ors. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Krishna Kumar, Advocate

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Order No.06 Dated- 23.03.2023 I.A. No.9299 of 2022

Learned counsel for the appellants submits that this interlocutory application has been filed with a prayer to ignore the defect no.2 as pointed out by the stamp reporter regarding the cage column of the certified copy of the order, the date of issuance of certified copy of the Judgment by the officials of the Civil Court, Jamshedpur has wrongly been mentioned as 08.12.2017 whereas the judgment was passed on 14.12.2017 but perusal of the record reveals that false averment on oath has been made in this interlocutory application by one James Madhu Khalko who is the appellant no.1.

Perusal of the record further reveals that the defect no.2 is regarding required court fee of the memo of appeal has not been filed.

Since this interlocutory application is a frivolous one, the same is rejected being without any merit with the direction of Rs.1000/- to be deposited with JHALSA within four weeks by the appellants.

(Anil Kumar Choudhary, J.)

S.A. No. 129 of 2018

The learned counsel for the appellants prays for four weeks' time to remove the defects as pointed out by the stamp reporter.

The appellants are directed to remove the defects as pointed out by the stamp reporter within four weeks and to file the proof of depositing Rs. 1,000/- with JHALSA, failing which, this appeal shall stand dismissed without further reference to the Bench.

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