LALAN KUMAR BAGTI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The case has been listed under the heading for Orders (with defects) with the office note that defect nos. 1 and 7 still exists.

(2.) Mr. Anjani Kumar Verma, learned counsel for the appellants has submitted that so far as defect no. 1 is concerned it relates to payment of authentication fee of Rs.10.00, which shall be removed in course of day. So far defect no. 7 is concerned, it has been submitted that the same may be ignored as the same relates to filing of all the annexures as annexed with the writ petition with the instant memo of appeal.

(3.) This Court considering the fact that the instant memo of appeal has been placed with the record of writ petition, as such defect no. 7 is ignored.