JUDGEMENT
VISHAL MISHRA,J. -
(1.)In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona Virus (COVID-19) and considering the advisories issued by the government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/physical distancing in letter and spirit.
(2.)I.A. No. 19296/2020, an application for exemption from filing of vakalatnama along with Bar Stamp Fees and certified copy of the impugned order and affidavit in support of petition.
(3.)For the reasons mentioned in the application, the same is allowed.
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