JUDGEMENT
Rongon Mukhopadhyay, J. -
(1.) It has been submitted that defect no. 4 has already been removed.
I. A. No. 6228 of 2017
(2.) Heard the parties.
(3.) This interlocutory application has been preferred by the petitioner for condonation of delay of 35 days in filing the instant application.;
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