UNION OF INDIA Vs. SMT. HAMIDUN NISHA

JUDGEMENT

(1.) This matter was placed before the Lawazima Board on 12/8/2021 and 28/2/2022 and before the Bench on 2/12/2022 and 29/10/2024 and inspite of that the surviving defects have not been removed.

(2.) Learned counsel appearing on behalf of the petitioner submits that supplementary affidavit has been filed for removing the defect no.13.

(3.) In view of such submission, defect no.13 is ignored.