Sanjay Kumar Dwivedi, J
1. This matter was placed before the Lawazima Board on 12.08.2021 and 28.02.2022 and before the Bench on 02.12.2022 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.
4. Learned counsel appearing on behalf of the petitioner seeks two weeks’time to remove the surviving defects.
5. As prayer for, two weeks’ time is allowed for removing the surviving defects, failing which this petition shall stand rejected without further
reference to the Bench.