(1.) CM APPL. 28982/2020 and CM APPL. 28983/2020 (for exemption) 1. Exemption allowed, subject to all just exceptions.
(2.) The applications stand disposed of. W.P.(C.) No. 8975/2020 & CM APPL. 28981/2020 (for stay)
(3.) The Petitioner has evoked the extraordinary jurisdiction of this Court by filing the present petition under Articles 226 and 227 of the Constitution of India, seeking a writ of Mandamus to direct Respondent No. 1, the Senior Intelligence Officer, Director General of GST Intelligence ("DGGSTI") to allow the Petitioner to tender his statement and adduce evidence through video conferencing, in relation to a summon issued under Section 70 of the Central Goods and Services Tax Act, 2017 ("CGST Act").