Ramai Pahan And Others vs Thakur Munda And Others
2025 Latest Caselaw 2115 Jhar

Jharkhand High Court

Ramai Pahan And Others vs Thakur Munda And Others on 29 January, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                Second Appeal No. 63 of 2020
                                           With
                                    I.A. No. 393 of 2025

                   Ramai Pahan and others                         ...   ...      Appellants
                                        Versus
                 Thakur Munda and others      ...            ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Md. Nasim Akhtar, Advocate

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07/29.01.2025 Learned counsel for the appellants has submitted that I.A. No. 393 of 2025 has been filed praying for some more time to remove the defects. He has further submitted that judgment/decree was sent to the court concerned for correction and after receipt of the corrected copy the office has pointed out that correction has not been properly done. He submits that the judgment and decree is required to be sent back again for needful. He submits that defect in connection with defect no. 4 and 11 are related to judgment and decree.

2. Considering the aforesaid submission, office is directed to send back the judgment and decree of the Appellate Court for necessary correction after indicating the objection therein. Accordingly, this appeal will not be dismissed on account of non-removal of defect no. 4 and 11. So far as other defects already pointed are concerned, the appellant has to remove the same within the peremptory time.

3. I.A. No. 393 of 2025 is disposed of.

4. Post this case on 26.03.2025.

(Anubha Rawat Choudhary, J.) Binit