DWARKADAS DEVNANI Vs. UMESH SINGH PAADWA

JUDGEMENT

(1.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, heard through Video Conferencing to maintain social distancing. The applicant has been represented by his counsel through Video Conferencing.

(2.) The revision seems to be arguable, hence admitted for final hearing.

(3.) Issue notice to the respondent on payment of process fee by RAD post within four weeks.