RAHUL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties through Video Conferencing.

(2.) Mr. R.S. Mazumdar the learned senior counsel for the petitioner submits that the defects pointed by the Stamp Reporter at sl. no. 9 (vi) part and 9 (vii) are minor defects and because of lockdown, the petitioner is not able to file the typed copy of the said documents and hence, it is submitted that the said defects be ignored.

(3.) Considering the facts of the case and the submission of learned senior counsel for the petitioner, the defects pointed by the Stamp Reporter at sl. no. 9 (vi) part and 9 (vii) being the minor in nature are ignored.