SUBHASH RAMNATH PANDEY Vs. ANAM SUBHASH PANDEY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) On 8 October 2020, we had passed the following order: "

(3.) Learned Government Pleader submits that she has received written instructions that the Tribunal has resumed functioning and physical hearing will be conducted. Learned counsel for the Petitioner states that the Tribunal may be directed to conduct hearing through video conference. It is open to the Petitioner to make this request before the Tribunal and it is for the Tribunal to take an appropriate decision in this regard.