IIFL FINANCE LIMITED Vs. PRAFUL SATRA

JUDGEMENT

(1.) I.A. 6422/2021 (for exemption from filing attested/ signed/ affirmed affidavits)

(2.) The application is allowed, subject to the Petitioner filing the exempted documents within two weeks from the day the lockdown restrictions imposed by the Government of NCT of Delhi are lifted and the facility of attestation is resumed.

(3.) The application stands disposed of.