DEEPAK KUMAR Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Exemption allowed, subject to the condition that the applicant will file the duly sworn/attested affidavit and the requisite Court fee within 72 hours from the date of resumption of the regular functioning of this Court. The applications stand disposed-off.

(3.) Issue notice.