GANGADHAR MAHTO Vs. MONI SINGH

JUDGEMENT

(1.) It appears that vide order dated 06.08.2019 four weeks' time was allowed to remove all the defects, failing which it was ordered that the appeal shall stand rejected without further reference to the Bench.

(2.) However, this matter is listed today before the Bench by a Bench slip on behalf of the appellant.

(3.) Mr. Lalit Kr. Lal, learned counsel for the appellant submits that I.A. No. 6960 of 2017 has been filed for removing the defect nos. 1, 2 & 5. It transpires that there is no mentioning about the I.A. No. 6960 of 2017 in the order dated 06.08.2019 whereby it was ordered that the appeal shall stand rejected without further reference to the Bench.