AKSHAT BALDWA Vs. YASH RAJ FILMS

JUDGEMENT

(1.) This hearing has been done through hybrid mode. CM APPL. 1753/2023 (for exemption)

(2.) Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 445/2023 & CM APPL. 1752/2023

(3.) The present petition has been filed by four Petitioners who are citizens, out of whom, Petitioner Nos.1, 2 and 4 are visually impaired and Petitioner No.3 is hearing impaired. Petitioner No.1 is a law student at National Law School of India University, Bengaluru, Petitioner Nos.2 and 4 are qualified lawyers. Petitioner No.3 is the Joint Secretary & Executive Director of the National Association for the Deaf.