(1.) CMs No. 40105/2021 & 40106/2021 (both for exemption)
(2.) The applications are disposed of.
(3.) The present petition under Article 227 of the Constitution of India impugns the (i) order dtd. 27/3/2021 passed by the District Judge (Commercial Court)-03 (Central), Tis Hazari Courts, Delhi; and, (ii) orders dtd. 3/8/2021, 7/9/2021, and 4/10/2021 passed by the ADJ-3 (Central), Tis Hazari Courts, Delhi in CS (Comm) No.102/2021.