LAWS(DLH)-2022-3-230

KHADI AND VILLAGE INDUSTRIES COMMISSION Vs. RAMAN GUPTA

Decided On March 04, 2022
KHADI AND VILLAGE INDUSTRIES COMMISSION Appellant
V/S
RAMAN GUPTA Respondents

JUDGEMENT

(1.) This hearing has been done through hybrid mode. I.A. 3301/2022 (for exemption)

(2.) This is an application seeking exemption from filing original and clear copies of documents. Recording the Plaintiff's undertaking that the inspection of original documents shall be given, if demanded, or that the original documents shall be filed prior to the stage of admission/denial, the exemption is allowed.

(3.) Application is disposed of. I.A. 3302/2022 (u/S 12A)