RAVINDRA RAI Vs. JHARKHAND URJA VIKAS NIGAM LIMITED

JUDGEMENT

(1.) The present Interlocutory Application has been filed for ignoring part of the defect no. 2 as pointed out by the office.

(2.) Heard learned counsel for the parties.

(3.) Having regard to the averments made in this application, we are of the view that the defect, as pointed out by the office, is required to be ignored so that the matter may be heard on merit.