Sujit Narayan Prasad, J. - (1.) This matter has been listed under the heading for Orders (with defect) since the defect has not been removed in spite of the order passed by the Lawazima Board on 17.05.2018 and 02.11.2018.
(2.) Considering the nature of defect, the same is ignored.
(3.) The matter has been taken up for hearing with consent of the parties.;