Jharkhand High Court
Tura Sah @ Jaikishore Sah & Anr vs Usha Devi & Others on 5 November, 2020
Author: Kailash Prasad Deo
Bench: Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Appellate Jurisdiction)
S. A. No. 426 of 2018
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Tura Sah @ Jaikishore Sah & Anr. ........... Appellants Versus Usha Devi & Others ........ Respondents CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) .......
For the Appellants : Mr. Lakhan Chandra Rai, Advocate.
For the Respondents :
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04/05.11.2020
Heard, learned counsel, Mr. Lakhan Chandra Rai on the instruction of learned counsel for the appellants, Mrs. Mridula Thakur.
Office is directed to delete the name of Late Uday Kant Thakur from the Cause List because of his demise.
Learned counsel for the appellants has prayed for adjournment to remove the defect(s).
It appears that the second appeal has been filed on 05.10.2018, it was registered on 06.10.2018. The Stamp Reporter has pointed out defect nos.1 to 8 on 26.10.2018 and some of the defect(s) have not been removed.
Thereafter, this case was listed before the Lawazima of Joint Registrar (Judicial) on 30.11.2018. Time was granted, some of the defects have been removed, but defect nos.1 to 6 & 8 have not been removed. The authentication fee on the decree under appeal of Rs.10-, synopsis and type copy of the trial court decree has not been filed. Further defect(s) shall be pointed out with regard to the court fee after removal of defect nos. 1 to 2.
Thereafter, it was listed before the Lawazima of Registrar General on 30.04.2019, but even then defect nos. 1, 3, 5, 6 & 8 as pointed out by the Stamp Reporter have not been removed.
Considering the prayer made by learned counsel for the appellants, this Court is inclined to grant 30 days' time after physical court starts to remove the defects, failing which this appeal shall stand dismissed without reference to the Bench, as the appeal is of the year 2018.
(Kailash Prasad Deo, J.) Sunil-Jay/