SHAZIA KHATOON Vs. RAJENDRA INSTITUTE OF MEDICAL

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have no complaint about any audio and visual connectivity.

(2.) The instant intra-court appeal has been listed under the heading for "Orders (with defects)".

(3.) Learned counsel for the appellant has submitted that the defects as has been pointed out by the Office vide stamp report dtd. 18/9/2018 wherein altogether eight defects have been pointed out of which defect Nos.2, 3, 4, 6 and 7 have been removed. It has further been submitted that so far as rest of the defects are concerned, the same may be ignored.