JHARKHAND ACADEMIC COUNCIL Vs. BINAYAK MISHRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In all these review petitions, there are defects. However, the review petitioner has filed Interlocutory Applications for waiving the objections raised by the registry. In the peculiar facts, we waive the objections.

(3.) The above-mentioned Interlocutory Applications are disposed of. Civil Review (Filing) No. 7611 of 2025, Civil Review (Filing) No. 7615 of 2025 and Civil Review (Filing) No. 7619 of 2025