Anil Kumar Choudhary, J. - (1.) Heard the parties through video conferencing.
(2.) Mr. Pankaj Kumar Dubey, the learned counsel for the petitioners personally undertakes that he will deposit a court fee of Rs.80/- and also undertakes to deposit the Advocate's Welfare Fund Stamp etc. as pointed out by the stamp reporter within two weeks from today and further submits that the other defects are minor in nature. Hence, the defects pointed out by the stamp reporter be ignored.
(3.) Keeping in view the personal undertaking of Mr. Pankaj Kumar Dubey to deposit the court fee and Advocate's Welfare Fund Stamp etc., as pointed out by the stamp reporter, the defects pointed out by the stamp reporter is ignored.;