SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Bharat Kumar, the learned counsel for the petitioners and Mrs. Niki Sinha, the learned State counsel.
(2.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) Mr. Bharat Kumar, the learned counsel appearing on behalf of the petitioners undertakes to remove the defects within two weeks. If the defects are not removed within the aforesaid period, the office will list this matter before the appropriate Bench.;