SURENDER KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing. C.M.No.22782/2020 (exemptions from filing attested affidavit & court fees )

(2.) For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is directed to file duly signed and affirmed affidavits within a period of one week and the requisite Court fee within a period of 72 hours from the date of resumption of regular functioning of the Court. The application is disposed of. LPA 250/2020