PNB HOUSING FINANCE LTD. Vs. VIPUL LTD.

JUDGEMENT

(1.) This matter has been taken up for hearing by video- conferencing. I.A. 4335/2020(exemption) in O.M.P(I)(COMM) 78/2020 1. This application seeks exemption from notarisation of the affidavit, accompanying the application i.e. IA 4319/2020, and payment of court fees on the latter application.

(2.) In view of the presently prevailing situation, where a lockdown has been imposed consequent on the COVID-2019 pandemic, and in view of the order dtd. 4/4/2020 passed by this Court on the administrative side, the applicant is permitted to file duly notarised affidavit, and deposit the requisite court fees within two weeks of resumption of normal court work.

(3.) The application is allowed to the aforesaid extent. I.A. 4319/2020 (seeking modification of order dtd. 4/6/2020) in O.M.P(I)(COMM) 78/2020