MORE RETAIL LIMITED Vs. ANANT RAJ PROJECTS LIMITED.

JUDGEMENT

(1.) This matter has been taken up for hearing by videoconferencing. I.A. 4294/2020 (exemption from payment of court fees) 1. This application, by the plaintiff, seeks extension of time to pay court fees.

(2.) In view of the presently prevailing situation, where a lockdown has bee imposed consequent on the COVID-2019 pandemic, and in view of the order dated 4th April, 2020, passed by this Court, on the administrative side, the plaintiff is permitted to deposit deficient court fees, if any, within one week of resumption of normal court work.

(3.) The application is allowed to the aforesaid extent. I.A. 4295/2020 (exemption from filing fair copies of documents)