AJANTA SOYA LIMITED Vs. ORIENTAL INSURANCE COMPANY

JUDGEMENT

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

(2.) This is an application seeking exemption from filing originals/certified/cleared/typed copies of documents, etc. Original documents shall be produced/filed, if sought, strictly as per the provisions of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 and the Delhi High Court (Original Side) Rules, 2018.

(3.) Exemption is allowed, subject to all just exceptions.