ARUN BHANSALI - (1.) The record of the present writ petition has been reconstituted under the orders of this Court in S.B. Civil Misc. Application No.38/2016, decided on 26.02.2016. Before the original record was misplaced, the writ petition was lying in defect and, therefore, the same has been registered again as a defect case.
(2.) Though, no defects have been pointed out by the office, however, in view of the above, the defects are overruled.
(3.) Heard learned counsel for the petitioner.;