Delhi High Court - Orders
Sociedade De Fomento Industrial Pvt Ltd vs Union Of India & Ors on 23 June, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3670/2020
SOCIEDADE DE FOMENTO INDUSTRIAL PVT LTD
..... Petitioner
Through: Mr.Neeraj Kishan Kaul, Sr. Adv.
with Mr.Yashraj Singh Deora, Mr.Akash Lamba,
Ms.Sonal Mashankar, Advs.
versus
UNION OF INDIA & ORS
..... Respondents
Through: Ms. Maninder Acharya, ASG
Mr.Ripudaman Bhardwaj, CGSC, UOI with
Mr.Viplav Acharya, Adv. for R-1 and 2
Mr.Soumyajit Pani, Adv. for R- 3, 4 and 5.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 23.06.2020 This hearing has been held by video conferencing. CM 13129/2020 (Exemption from filing notarized affidavit and affixing of court fee)
1. This application has been filed seeking exemption from filing duly notarised affidavits and affixing requisite court fee. Binding the deponent of the affidavit to the contents of the application, the exemption is granted.
2. Court fee shall be deposited online with the concerned authority within one week and physical stamp be filed within 72 hours from the date of resumption of regular functioning of the Court, as mandated in terms of Office Order dated April 04, 2020 issued by this Court.
3. Application is disposed of.
CM 13128/2020 (exemption) Allowed, subject to all just exceptions.
WP(C) 3670/2020 & CM 13127/2020(stay) At the request of the learned senior counsel for the petitioner, re-list on 24th June, 2020.
NAVIN CHAWLA, J JUNE 23, 2020 RN