- (1.) Learned counsel for the petitioner has moved application seeking waiving of defects pointed out by the Registry with regard to filing of certified copy. Learned counsel states that in another identical writ petition certified copy of the order passed by the Tribunal, which is impugned in all these cases, has already been filed and in view of the above, she prays for waving the defects.
(2.) Having noticed that the certified copy has already been filed in S.B.Civil Writ Petition No.8228/19, defect pointed out by the Registry in these petition is waived. The respective applications for waiving the defects are accordingly disposed of.
(3.) Let all the writ petitions listed together alongwith S.B.Civil Writ Petition Nos. 8228/2019 & 8038/2019 on 5 th July, 2019.;