Citation : 2025 Latest Caselaw 7717 Jhar
Judgement Date : 16 December, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S. A. No. 610 of 2016
Dr. Maya Verma and Another ... ... Appellants
Versus
Ranchi Extension Self Supporting Housing Co-operative Society
Limited and Ors. ... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Appellants : Mr. Sanjay Piprawall, Advocate
For the Respondents :
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06/16.12.2025
1. Learned counsel for the appellants with respect to defect Nos.4
and 5 has submitted that the certified copies was sent for correction
and a report has been received from the concerned court.
2. With respect to defect No.4, perusal of the letter No.176 dated
11.09.2018 reveals that the parentage of appellant No.2 has neither
been mentioned in the plaint nor in the memo of appeal and
accordingly , in the judgment and decree passed by both the courts
father's name of appellant No.2 is not mentioned.
3. Learned counsel for the appellants is directed to make
necessary correction in the cause title in terms of the description of the
appellant No.2 in the judgment and the decree.
4. So far as defect No.5 is concerned, it relates to suit and appeal
value given in the certified copy of the decree.
5. In view of the explanation given by the learned court in letter
No. 176 dated 11.09.2018, the defect No.5 is ignore for the present.
6. Learned counsel for the appellants is granted time till by 16th
January, 2026 to remove the defect in connection with defect No. 2
and 4 failing which this appeal shall dismissed without further
reference to the bench.
7. If the defects are removed within time, post this case on 22 nd
January, 2026 under appropriate heading.
(Anubha Rawat Choudhary, J.) 16.12.2025 Rakesh/-
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