- (1.) Defect no. 1 is ignored.
(2.) Learned counsel for the respondents undertakes to serve typed copy as indicated in the defect no. 2 during course of the day.
(3.) Issue notice upon respondent nos. 2, 5 and 7 under ordinary process for which requisites to be filed by Monday, failing which, this application as against the concerned respondents shall stand rejected without further reference to a Bench.;