BASF SE Vs. GSP CROP SCIENCE PRIVATE LIMITED

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) This is an application on behalf of the Defendant seeking exemption from filing duly notarised and attested affidavits. Binding the deponent of the affidavit to the contents of the application, the exemption is granted. Let the notarised affidavit be filed within four weeks.

(3.) I.A. 13908/2022 is disposed of.