MADAN MOHAN LOSHALI Vs. MEENAKSHI

JUDGEMENT

(1.) As per office report, the writ petition is defective.

(2.) It is contended by the learned counsel for the petitioner that initially the typed copy of Annexure-2 was not filed. Therefore, an exemption application was filed seeking exemption from filing the typed copy. However, subsequently, the typed copy has also been filed. Despite this, the defect as pointed out by the Registry still persists.

(3.) Having heard the learned counsel for the petitioner, the defects pointed out by the Registry are ignored.