AVTAR DASS Vs. JEET DASS

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19. CM NO.10471-CH of 2021

(2.) Annexures P3 and P4 i.e., application dtd. 7/9/2020 for return of the plaint and reply dtd. 10/11/2020, are taken on record subject to just exceptions. Exemption from filing certified copies thereof is granted.

(3.) Application is disposed of. CRNo.l075of2021