(1.) This judgment has been pronounced through video conferencing.
(2.) This is an application seeking exemption from filing court fee and duly attested affidavits. Binding the deponent of the affidavit to the contents of the application, the exemption is granted. Insofar as the court fee is concerned, the same be deposited within four weeks. Application is disposed of. Registry to submit a report in case the court fees is not filed after a month.
(3.) This application has been filed by the Petitioner for referring the Khasra girdawari for the year 1983-88, which is in Urdu, for translation to the translation branch of the Delhi High Court or for the true translated copy filed by the Petitioner to be treated as the correct true translated copy of the girdawari. The translation of the Khasra girdawari filed by the Petitioner is taken on record. Application is disposed of. CM (M) 416/2019 and CM APPL.11534/2019 (for stay) Brief Background