Delhi High Court - Orders
Gyasuddin vs Agriculture Produce Marketing ... on 27 July, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4560/2020
GYASUDDIN ..... Petitioner
Through Mr.Anil Panwar, Ms.Anoosha S.
Panwar, Mr.Tanishq Panwar, Advs.
versus
AGRICULTURE PRODUCE MARKETING COMMITTEE & ANR.
..... Respondents
Through Ms.Avnish Ahlawat, SC with
Mr.N.K.Singh, Ms.Palak Rohmetra,
Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 27.07.2020 This hearing has been held by video conferencing.
CM No.16476/2020 (Exemption from affixing of court fee)
1. This application has been filed seeking exemption from 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.
W.P.(C) 4560/2020 & CM 16475/2020 (Direction) Issue notice. Notice is accepted by Ms.Avnish Ahlawat, Advocate on behalf of the respondents. She prays for and is granted four weeks to file the counter affidavit. Rejoinder, if any, be filed within two weeks thereafter.
List on 15th October, 2020.
NAVIN CHAWLA, J JULY 27, 2020 RN