The Union Of India Through The vs Hagna Bedya & Ors
2023 Latest Caselaw 3831 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     F.A. No. 104 of 2016
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The Union of India through the General Manager, Eastern Railway, Kolkata .... .... Appellant Versus Hagna Bedya & Ors. .... .... .... Respondents

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Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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       For the Appellant      : Mr. Ravi Prakash, CGC
       For the Respondents    :
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   Order No. 06 Dated- 09.10.2023
                 I.A. No. 4803 of 2023

Instant interlocutory application has been filed for ignoring the defects as point out by the office.

It has been submitted by the learned counsel for the appellant that the office has pointed out the defect nos. 4 and 5 which required to be sent to the court below for necessary correction as defect nos. 4 and 5 relates to correction in the certified copy of the judgment and award. It is further submitted that the parentage of appellant nos. 8, 10, 12, 13 and 14 are missing in C.C. of the Award wherein the name of the village of all the appellants differs in C.C. of judgement and C.C. of Award.

In view of the aforesaid facts mentioned above, I.A. No. 4803 of 2023 is allowed and the office is directed to do the needful.

Accordingly, I.A. No. 4803 of 2023 is disposed of.

(Pradeep Kumar Srivastava, J.)

Umesh/-