(1.) This application has been moved on behalf of the applicant-petitioner for placing the copies of the zimni orders passed by the trial Court, on the record, as Annexure P-10 and for seeking exemption from filing the certified copies of the same.
(2.) Heard.
(3.) Keeping in view of the reasons as mentioned in the instant application, the same is allowed as prayed for. CR No.1473 of 2020